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[Cites 0, Cited by 0] [Section 2(21)] [Section 2] [Entire Act]

State of Assam - Subsection

Section 2(21)(a) in Assam Prisons Act, 2013

(a)a person accused of an offence, who is alleged to be of unsound mind and is committed to prison under section 328 of the Code of Criminal Procedure, 1973 pending medical examination, or