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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Assam - Subsection

Section 33(1) in Assam Prisons Act, 2013

(1)As soon as possible after the admission of a person in prison, the Superintendent shall send intimation to his family or nearest relative about his admission in the prison, unless the period for which the person is committed to prison is so short that such intimation cannot be reasonably expected to reach his family or nearest relative before the date on which he is due to be discharged from prison.