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 89] [Entire Act] State of Assam - Subsection Section 89(b) in Assam Prisons Act, 2013 (b)so far as is necessary and possible, material and other assistance for his economic rehabilitation after his release from prison on the expiration of his sentence or on parole.
