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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Assam - Subsection

Section 6(3) in Assam Prisons Act, 2013

(3)The State Government shall appoint or provide for appointment of such other officers as may be necessary to assist the Inspector General, the Additional Inspectors General, the Deputy Inspectors General and the Assistant Inspectors General of Prisons at the prison headquarters.