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State of Assam - Section

Section 27 in Assam Prisons Act, 2013

27. Medical examination on admission.

- Every newly admitted inmate shall, as soon as possible after admission, be examined by the Medical Officer, who shall enter in the prescribed register a record of the inmate's health and of any wounds or marks on his person, the class of labour he is fit for if sentenced to rigorous imprisonment, and any observations which the Medical Officer thinks fit to add :Provided that the examination of a female inmate shall be carried out in the presence of a female officer.