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 71] [Entire Act] State of Assam - Subsection Section 71(3) in Assam Prisons Act, 2013 (3)No punishment shall be awarded for any prison offence so as to combine, together with the punishment awarded for any other prison offence, two of the punishments which may not be awarded in combination for any prison offence.
