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 87] [Entire Act] State of Assam - Subsection Section 87(2) in Assam Prisons Act, 2013 (2)Due provisions shall be made for giving, so far as is necessary and possible, material assistance for the subsistence of indigent dependents of an inmate under a sentence of imprisonment for life during his detention in prison.
