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[Cites 0, Cited by 0] [Section 74(2)] [Section 74] [Entire Act]

State of Assam - Subsection

Section 74(2)(b) in Assam Prisons Act, 2013

(b)Any offence punishable under section 147 (Rioting) or section 148 (Rioting armed with a deadly weapon) or section 152 (Assaulting or obstructing or using criminal force to a public servant when suppressing riot, or threatening or attempting to do so) of the Indian Penal Code, 1860 (Central Act 45 of 1860);