Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 4] [Entire Act] State of Assam - Subsection Section 4(2) in Assam Prisons Act, 2013 (2)No inmate shall be deprived by the State of any fundamental rights conferred on him under Part III of the Constitution except in accordance with the provision of any law for the time being in force.
