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[Cites 0, Cited by 0] [Section 90] [Entire Act]

State of Assam - Subsection

Section 90(1) in Assam Prisons Act, 2013

(1)Save as provided in sub-section (2), no person released from prison on the expiration of a sentence of imprisonment or on parole shall be disqualified or discriminated against on grounds of his having been detained in prison, in the matter of employment under the State Government or any undertaking owned or controlled, wholly or partly, by the State Government or any private employer.