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 32] [Entire Act] State of Assam - Subsection Section 32(2) in Assam Prisons Act, 2013 (2)Any money or other articles received from outside the prison with proper authority on behalf of an inmate shall also be dealt with as aforesaid.
