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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Assam - Subsection

Section 31(2) in Assam Prisons Act, 2013

(2)All such inmates shall be classified by the Classification Committee into homogenous groups in terms of sex, age, type and frequency of offence committed, and health, both physical and mental, for the purpose of such treatment and training as aforesaid.