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[Cites 0, Cited by 0] [Section 145(2)] [Section 145] [Entire Act]

State of Assam - Subsection

Section 145(2)(c) in Instructions Relating to Liquor

(c)Similarly in connection with the hearing of appeals before the Court of Sessions, the Collector should, if he considers it necessary apply to the District Magistrate for the service of Government pleader or Public Prosecutor and before the High Court for services of the Government Advocate. The District Magistrate should communicate with the Superintendent and Remembrancer of Legal Affairs through the Excise Commissioner if he considers the appearance of a counsel desirable.