Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 17] [Entire Act] State of Assam - Subsection Section 17(1) in Assam Prisons Act, 2013 (1)No officer of a prison shall, in his dealing with the inmates, use force except in self-defence or in the repression of disturbances or in cases of attempted escape by any inmate from the prison or physical resistance to any lawful order.
