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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Assam - Subsection

Section 45(3) in The North Cachar Hills Autonomous Districts (Administration of Justice) Rules, 1955

(3)Summons on any person residing outside the jurisdiction of the North Cachar Hills Autonomous district or on a person who does not belong to a Scheduled Tribe shall be issued by a Court through the Deputy Commissioner of the District.