Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 72] [Entire Act] State of Assam - Subsection Section 72(4) in Assam Prisons Act, 2013 (4)No inmate shall be punished twice for the same offence:Provided that any measure of restraint taken under the provision of section 37 shall not be deemed as a punishment for the purposes of this sub-section.
