Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Assam - Section

Section 88 in Assam Prisons Act, 2013

88. Pre-release preparation.

- An inmate under a sentence of imprisonment imposed on conviction for an offence shall be prepared by counselling and guidance for a smooth return and readjustment to his family and to the society, and shall be encouraged and assisted to establish and maintain such relations with persons and agencies outside the prison as may promote the prospects of his socio-economic rehabilitation.