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 42] [Entire Act] State of Assam - Subsection Section 42(3) in Assam Prisons Act, 2013 (3)The presentation of an appeal or an application for revision to the Superintendent shall, for the purpose of the Limitation Act, 1963 (Central Act 36 of 1963), be equivalent to presentation to the appellate or revisional Court.
