Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 20] [Entire Act] State of Assam - Subsection Section 20(b) in Assam Prisons Act, 2013 (b)to advise regarding correctional treatment and guidance of the convicted inmates with a view to their rehabilitation as law-abiding, responsible and useful members of the society;
