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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Assam - Subsection

Section 23(2) in Assam Prisons Act, 2013

(2)Every such writ, warrant or order as aforesaid shall, forthwith after the execution thereof or after the discharge of the person committed thereby, be returned to the Court by which the same was issued or made, together with a certificate endorsed thereon and signed by the Superintendent of the prison, showing how the same has been executed or why the person committed thereby has been discharged from prison before execution thereof.