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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Assam - Subsection

Section 39(2) in Assam Prisons Act, 2013

(2)The Superintendent shall forthwith report the case of any inmate whose discharge is not effected on grounds as aforesaid to the Court under whose writ, warrant or order the inmate is committed to prison as well as to the Court or authority, if different from the Court aforesaid, making the order for discharge of the inmate.Chapter-VII Legal Defence and Aid