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[Cites 0, Cited by 0] [Section 68] [Entire Act]

State of Assam - Subsection

Section 68(4) in Assam Prisons Act, 2013

(4)An order of revocation made under sub-section (3) shall specify the date with effect from which the order for day-release shall cease to be in force and shall be served upon the person to whom day-release is granted in such manner as may be prescribed by rules made under this Act.