Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Assam - Subsection

Section 16(2) in Assam Prisons Act, 2013

(2)No officer appointed under section 6 or 8 shall have any interest, direct or indirect, in any contract for the supply of any prison; nor shall he derive any benefit, directly or indirectly, from the sale or purchase of any article on behalf of any prison or belonging to any inmate of a prison.