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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Assam - Subsection

Section 42(2) in Assam Prisons Act, 2013

(2)Any convicted inmate desiring to make an appeal or application as aforesaid shall be granted every reasonable facility for that purpose by the Superintendent, who shall, if such inmate is unable to write his appeal or application, cause his appeal or application to be written by an officer of the prison.