Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 52(2)] [Section 52] [Entire Act]

State of Assam - Subsection

Section 52(2)(a) in Assam Prisons Act, 2013

(a)intimation of the death shall be given to the District or Sub-divisional Magistrate, and to the officer in charge of the police station within whose jurisdiction the death occurs;