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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Assam - Subsection

Section 11(3) in Assam Prisons Act, 2013

(3)The Jailer shall reside in the prison, unless the Superintendent permits him in writing to reside elsewhere. He shall not be absent from the prison for a night without permission in writing from the Superintendent; but, if he remains absent without leave for a night from the prison due to unavoidable reasons, he shall immediately report the fact and the cause of it to the Superintendent.