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 15] [Entire Act] State of Assam - Subsection Section 15(1) in Assam Prisons Act, 2013 (1)Residential accommodation shall be provided on the premises of a prison for all or as many of the officers of the prison as possible, and the accommodation so provided shall be free of rent.
