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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Assam - Subsection

Section 11(7) in Assam Prisons Act, 2013

(7)The Jailer shall be responsible for the safe custody of the records and registers to be kept under this Act or rules made thereunder, the writs, warrants and orders of the Courts and all other documents confided to his care, and the money and other articles taken from the inmates.