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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Assam - Subsection

Section 2(6) in Assam Prisons Act, 2013

(6)"central jail" means a class of prison meant for centralised detention and correctional treatment of offenders sentenced to relatively long terms of imprisonment and also for detention of such other class or classes of persons as specified by rules made under this Act and orders made under such rules;