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[Cites 0, Cited by 0] [Section 2(21)] [Section 2] [Entire Act]

State of Assam - Subsection

Section 2(21)(b) in Assam Prisons Act, 2013

(b)a person accused of an offence, who is found to be of unsound mind and consequently incapable of making his defence and is committed to prison under section 330 of the Code of Criminal Procedure, 1973 for safe custody, or