Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 63] [Entire Act] State of Assam - Subsection Section 63(2) in Assam Prisons Act, 2013 (2)In case of any such visitor refusing to permit himself to be searched, the Superintendent or the Jailer may deny him interview with the inmate; and the grounds of such denial of interview shall be entered in such record as may be prescribed.
