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 73] [Entire Act] State of Assam - Subsection Section 73(3) in Assam Prisons Act, 2013 (3)The Superintendent and the Jailer shall affix their initials against the entries relating to each punishment as evidence of the correctness of such entries.
