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[Cites 0, Cited by 1] [Section 99] [Entire Act]

State of Assam - Subsection

Section 99(5) in The Assam Police Act, 2007

(5)subjects any person in her/his custody or with whom he may come into contact in the course of duty, to torture or to any kind of inhuman or unlawful personal violence or gross misbehaviour; orshall on conviction, be punished with imprisonment for a term which may extend to six months or shall be liable to fine not exceeding two thousand or with both.