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[Cites 0, Cited by 0] [Section 82] [Entire Act]

State of Assam - Subsection

Section 82(2) in Assam Prisons Act, 2013

(2)A person transferred to a mental hospital in pursuance of an order made under sub-section (1), shall be detained in such hospital until he becomes of sound mind and is transferred to a prison in pursuance of an order made under sub-section (4) or discharged in accordance with the provisions of sub-section (5).