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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Assam - Subsection

Section 17(2) in Assam Prisons Act, 2013

(2)Any officer having recourse to force in the event of any of the contingencies mentioned in sub-section (1), shall use no more force than is strictly necessary, and shall immediately report the fact and the cause of it to the Superintendent or, in case of an officer subordinate to the Jailer, to the Jailer.