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 68] [Entire Act] State of Assam - Subsection Section 68(3) in Assam Prisons Act, 2013 (3)The State Government may at any time, on being satisfied that the person granted day-release under subsection (1) has failed to observe any of the conditions of such day-release, or otherwise in its discretion, revoke an order for day-release.
