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State of Assam - Section

Section 38 in Assam Prisons Act, 2013

38. Extramural custody and control of inmates.

- An inmate when being taken to or from any prison in which he may be lawfully detained, or when he is working outside or is otherwise beyond the limits of any such prison, in or under the lawful custody or control of an officer of such prison, shall be deemed to be in prison and shall be subject to all the same incidents as if he were actually in prison.