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[Cites 0, Cited by 0] [Section 33(1)] [Section 33] [Entire Act]

State of Assam - Subsection

Section 33(1)(c) in The North Cachar Hills Autonomous Districts (Administration of Justice) Rules, 1955

(c)that such an order is expedient for the ends of justice or is required by any provisions of these rules or any law applicable to the case;