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[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of Assam - Subsection

Section 51(3) in Assam Prisons Act, 2013

(3)If a person of unsound mind is committed to prison for safe custody under section 330 or section 335 of the Code of Criminal Procedure, 1973 (Central Act 2 of 1974) without any specific orders from the committing Court for his removal to asylum, the Superintendent shall report the case to the Inspector General for appropriate action under section 81.