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 65] [Entire Act] State of Assam - Subsection Section 65(2) in Assam Prisons Act, 2013 (2)The appropriate Government may, by general or special orders, grant state remission to the convicted inmates or any category of the convicted inmates on occasions of public importance or public rejoicings.
