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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Assam - Subsection Section 2(8) in Assam Prisons Act, 2013 (8)"sub-jail", which is synonymous with "subsidiary jail", means a class of prison meant for detention of undertrial persons committed by the Courts of a district or a sub-division thereof;
