Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Assam - Subsection

Section 16(3) in Assam Prisons Act, 2013

(3)No officer appointed under section 6 or 8 shall sell or let, or derive any benefit from selling or letting, any article to any inmate of a prison or have any monetary or other business dealings of an unauthorised nature, directly or indirectly, with any inmate of a prison.