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 53] [Entire Act] State of Assam - Subsection Section 53(2) in Assam Prisons Act, 2013 (2)No inmate engaged in work shall be kept to labour for more than eight hours in any one day, except on an emergency and with the sanction in writing of the Superintendent.
