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[Cites 0, Cited by 0] [Section 19(1)] [Section 19] [Entire Act]

State of Assam - Subsection

Section 19(1)(a) in Assam Prisons Act, 2013

(a)in cases where such violation, breach or neglect constitutes an offence punishable under section 75 or 76 of this Act or under any other law for the time being in force, be liable on conviction before a Court of law, to be so punished;