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[Cites 0, Cited by 0] [Section 76] [Entire Act]

State of Assam - Subsection

Section 76(1) in Assam Prisons Act, 2013

(1)The prisons are protected places and in the interest of safety and security of the prisons and persons detained therein, no person shall, without the permission of the State Government or any officer authorized by the State Government in this behalf, take any photograph or videograph of the interior of a prison.