Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 36] [Entire Act] State of Assam - Subsection Section 36(4) in The Assam Children Rules, 1976 (4)The period during which an inmate is absent from the institution under sub-rule (1) of sub-rule (3) shall be deemed to be part of the period of his detention in the institution.
