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[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Assam - Subsection

Section 53(4) in Assam Prisons Act, 2013

(4)A convicted inmate not sentenced to rigorous imprisonment or an undertrial inmate, who is engaged in work at his own desire, shall be entitled to the scale of diet prescribed for inmates on labour; and a convicted inmate sentenced to rigorous imprisonment, who refuses to work, shall be entitled to the scale of diet prescribed for inmates not on labour.