Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 4] [Entire Act] State of Assam - Subsection Section 4(2) in The Assam Criminal Law (Amendment) Act, 1934 (2)Such Commissioners may be appointed for the whole of Assam or for any part thereof, or for the trial of any particular accused person or persons.
