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 53] [Entire Act] State of Assam - Subsection Section 53(7) in Assam Prisons Act, 2013 (7)A convicted inmate sentenced to simple imprisonment or an undertrial inmate, who is engaged in work at his own desire, shall not be punished for neglect of work.
