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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Assam - Subsection

Section 41(2) in Assam Prisons Act, 2013

(2)Where such copy is not furnished by the Court and such person desires to make an appeal against, or an application for revision, suspension, remission or commutation of, such sentence, the Superintendent shall immediately apply to the Court for such copy.