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[Cites 0, Cited by 0] [Section 91(2)] [Section 91] [Entire Act]

State of Assam - Subsection

Section 91(2)(xxvi) in Assam Prisons Act, 2013

(xxvi)prescribing the pattern and weight of handcuffs to be used as punishment and chain fetters to be used as instrument of restraint, and regulating the manner of using such handcuffs and fetters;