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[Cites 0, Cited by 0] [Section 91(2)] [Section 91] [Entire Act]

State of Assam - Subsection

Section 91(2)(xxii) in Assam Prisons Act, 2013

(xxii)regulating the manner in which an order of revocation of furlough, parole or day-release may be served upon a person released on furlough or parole, or granted day-release;