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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Assam - Subsection

Section 24(4) in Assam Prisons Act, 2013

(4)Persons required to give security for keeping the peace or for good behavior in accordance with the provisions of the Chapter VIII of the Code of Criminal Procedure, 1973 (Central Act 2 of 1974) shall not be admitted and detained in prison except under section 122 of the said Code.