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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Assam - Subsection

Section 36(5) in The Assam Children Rules, 1976

(5)If any inmate fails to return to the institution on the expiry of the period permitted under sub-rule (1) or sub-rule (3) or when recalled under sub-rule (2) or sub-rule (3) the Superintendent shall report the matter to the Chief Inspector and any police officer may, on the report in writing of the Superintendent or the Chief Inspector arrest the inmate without warrant and send him back to the institution.