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State of Assam - Section

Section 60 in Assam Prisons Act, 2013

60. Moral and religious instruction.

- So far as practicable, and subject to rules made under this Act, arrangement shall be made for, -
(a)a philanthropic person, institution or society to hold moral discourses among the inmates at reasonable intervals; and
(b)a qualified representative of a religion to hold religious discourses and services among the inmates of his religion at reasonable intervals.