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[Cites 0, Cited by 0] [Section 51(2)] [Section 51] [Entire Act]

State of Assam - Subsection

Section 51(2)(a) in Assam Prisons Act, 2013

(a)to the Court by whose warrant or order the inmate is committed to prison, if such inmate is an undertrial inmate, for appropriate orders of the Court with regard to such inmate;