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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Assam - Subsection

Section 45(2) in Assam Prisons Act, 2013

(2)No part of any clothing procured or received as aforesaid by an inmate shall be given, hired or sold to any other inmate, and any inmate transgressing the provisions of this sub-section shall be debarred from procuring or receiving as aforesaid any clothing for such time as the Superintendent thinks proper.