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[Cites 0, Cited by 0] [Section 64] [Entire Act]

State of Assam - Subsection

Section 64(a) in Assam Prisons Act, 2013

(a)reasonable opportunity of making verbal requests and complaints, -
(i)to the Jailer on each day and to the Superintendent on each week day; and
(ii)to the Inspector General or any other inspecting officer during his inspection and to any member of the Board of Visitors during his visit; and