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[Cites 0, Cited by 0] [Section 23(1)] [Section 23] [Entire Act]

State of Assam - Subsection

Section 23(1)(c) in The North Cachar Hills Autonomous Districts (Administration of Justice) Rules, 1955

(c)in respect of offences-
(i)under Sections 124-A, 147 and 163 of the Indian Penal Code;
(ii)under Chapter X of the same Code in so far as they relate to the competent of a lawful authority other than an authority constituted by the District Council;
(iii)of giving or fabricating false evidence, as specified in Section 193 of the Same Code, in any case triable by a Court other than a Court constituted by the District Council under these rules.