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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Assam - Subsection

Section 18(1) in Assam Prisons Act, 2013

(1)The State Government may by rules made under this Act provide for appointment of such convicted inmate and in such manner to be an officer of the prison and to perform in that capacity such functions and subject to such regulations as may be prescribed.