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[Cites 0, Cited by 0] [Section 2(21)] [Section 2] [Entire Act]

State of Assam - Subsection

Section 2(21)(c) in Assam Prisons Act, 2013

(c)a person acquitted of an offence on grounds of unsoundness of mind, who is committed to prison under section 335 of the Code of Criminal Procedure, 1973 for safe custody, or