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State of Assam - Section

Section 36 in Assam Prisons Act, 2013

36. Inmate under separate confinement.

- The cell or room used for keeping an inmate under separate confinement as a punishment for prison offence or for any other reason shall be furnished with the means of enabling the inmate to communicate at any time with an officer of the prison and the inmate shall be visited at least once a day by the Medical Officer.