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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Assam - Subsection

Section 42(4) in Assam Prisons Act, 2013

(4)The Superintendent shall not withhold any appeal or application for revision even though it is apparently barred by limitation, but shall forward it to the appellate or revisional Court, together with the appellant or applicant's explanation for the delay and his prayer for condonation of the delay.