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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Assam - Subsection

Section 26(2) in Assam Prisons Act, 2013

(2)All money, jewellery and other valuables, prohibited articles, weapons and other articles found in the possession of the inmate on admission which the Jailer finds it contrary to the rules as may be prescribed, or deems it dangerous or inexpedient, to leave in the possession of the inmate shall be taken from him and placed in the custody of the Jailer to be dealt with in the manner prescribed.