Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 198] [Entire Act]

Union of India - Subsection

Section 198(3) in The Assam Rifles Rules, 2010

(3)For the purpose of sub-section (4) of section 121 the accused shall be confined in such manner as may, in the opinion of the proper Force authority, be best calculated to keep him securely without unnecessary harshness, as he is not to be considered as a criminal but as a person labouring under a disease.