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 2] [Entire Act] State of Assam - Subsection Section 2(13) in Assam Prisons Act, 2013 (13)"prison offence" means such act or omission on the part of an inmate as specified in section 70 and made punishable under section 71 and sub-section (1) of section 74;
