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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Assam - Subsection

Section 26(1) in Assam Prisons Act, 2013

(1)Every inmate shall on admission be required to declare the money and other articles in his possession and also be searched by, or by order of, the Jailer in a manner consistent with decency and reasonable privacy:Provided that the search of a female inmate shall be carried out by a female officer by order of the Jailer.