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[Cites 0, Cited by 0] [Section 91(2)] [Section 91] [Entire Act]

State of Assam - Subsection

Section 91(2)(xxv) in Assam Prisons Act, 2013

(xxv)defining the acts which shall constitute prison offence; classifying the prison offences into serious and minor offences; and fixing the punishments awardable on commission of such offences;