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[Cites 0, Cited by 0] [Section 81] [Entire Act]

State of Assam - Subsection

Section 81(b) in Assam Prisons Act, 2013

(b)a person acquitted of an offence on grounds of unsoundness of mind, who is committed to prison under section 335 of the said Code of Criminal Procedure, 1973 (Central Act 2 of 1974), for safe custody without any specific orders for his removal to asylum,