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[Cites 0, Cited by 0] [Section 62] [Entire Act]

State of Assam - Subsection

Section 62(d) in Assam Prisons Act, 2013

(d)an inmate, who is a national of a country having no diplomatic or consular representative in India, or who is a refugee or a stateless person, to communicate through prescribed channel with any recognized national or international authority taking charge of the interests of such nationals, refugees or stateless persons.