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 37] [Entire Act] State of Assam - Subsection Section 37(1) in Assam Prisons Act, 2013 (1)No inmate shall be subjected to any measure of restraint to curtail substantially his limited liberty within the prison, or while in transit, except as provided in this Act or rules made thereunder.
