Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Assam - Subsection

Section 34(a) in Assam Prisons Act, 2013

(a)female and male inmates shall be kept in separate enclosures, or, where it is not possible, be kept in separate buildings or separate parts of the same building in such a manner as to seclude the female inmates from communication with, and sight of, the male inmates;