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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Assam - Subsection

Section 45(1) in Assam Prisons Act, 2013

(1)An inmate other than a convicted inmate, if he so desires, shall be permitted to procure or receive from private sources, minimum items of clothing (but not bedding) as necessary, subject to examination and subject to rules made under this Act and also such direction as may be given by the Inspector General.