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[Cites 0, Cited by 0] [Section 63] [Entire Act]

State of Assam - Subsection

Section 63(1) in Assam Prisons Act, 2013

(1)The Superintendent or the Jailer may demand the name and address of any visitor to an inmate, and, when he has any ground for suspicion, may search any visitor or cause him to be searched :Provided that -
(a)the search shall not be made in the presence of any inmate or of any other visitor; and
(b)the search of a female visitor shall be carried out by a female officer.