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[Cites 0, Cited by 0] [Section 62] [Entire Act]

State of Assam - Subsection

Section 62(b) in Assam Prisons Act, 2013

(b)an inmate, who is a member of a State Legislature or of Parliament, to communicate through prescribed channel with the Speaker or Chairman of the House of which he is member, or with the Chairman of a Committee (including a Committee of Privileges) of such House or of a Joint Committee of both the Houses of a State Legislature or of Parliament;