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 42] [Entire Act] State of Assam - Subsection Section 42(1) in Assam Prisons Act, 2013 (1)The Superintendent shall inform every convicted inmate of his right to prefer appeal or application for revision, suspension, remission or commutation of his sentence, and of the period within which such appeal or application is to be made.
