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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Assam - Subsection

Section 24(3) in Assam Prisons Act, 2013

(3)Juveniles, that is, persons who have not attained the age of eighteen years shall not be admitted and detained in a prison :Provided that a child under six years of age shall be admitted and kept in prison with its mother or, in exceptional cases, with its father, till attainment of the age of six years if it cannot be placed with relatives or otherwise properly kept elsewhere.