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[Cites 0, Cited by 0] [Section 71] [Entire Act]

State of Assam - Subsection

Section 71(2) in Assam Prisons Act, 2013

(2)Any two of the punishments enumerated in subsection (1) may be awarded in combination for any prison offence, subject to the following exceptions, namely : -
(a)formal warning shall not be combined with any other punishment;
(b)Imposition of handcuffs shall not be combined with separate confinement;