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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Assam - Subsection

Section 23(1) in The Assam (Management, Function and Responsibilities of Special School, Children's Home and Observations Homes) Rules, 1976

(1)The Superintendent shall place each intimate before the Committee, with a view to his release on licence before the expiry of his period of detention, in accordance with the institution issued from time to time in this behalf by the Chief Inspector.