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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Assam - Subsection

Section 23(1) in Assam Prisons Act, 2013

(1)Subject to the provisions of section 24, any person duly committed to prison by any writ, warrant or order issued or made by a Court shall be admitted and detained in prison according to the exigency of such writ, warrant or order, or until such person is removed or discharged in due course of law.