Assam Criminal Law Amendment Act, 1953

An Act to amend the rules for the Administration of Justice in Part A Tribal Areas of the State of Assam Preamble. - Whereas it is expedient to amend the Rules for the Administration of Justice in Tribal Areas of the State of Assam specified in Part A of the table appended to paragraph 20 of the Sixth Schedule to the Constitution of India in the manner hereinafter appearing; It is hereby enacted as follows:

Act number

Act 15 of 1953

Year

1953

Enacted on

03-06-1953

In force from

3 June 1953

Jurisdiction

Assam State Act

Subjects

Criminal Law, Tribal And Minority Affairs

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Official source: India Code