Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of Assam - Subsection

Section 51(1) in Assam Prisons Act, 2013

(1)The Superintendent shall place under the observation of the Medical Officer and, if available, a Psychiatrist, any inmate appearing to become of unsound mind, and shall, if such inmate is an undertrial inmate, report the case to the Court by whose warrant or order such inmate is committed to prison.