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[Cites 0, Cited by 0] [Section 66] [Entire Act]

State of Assam - Subsection

Section 66(3) in Assam Prisons Act, 2013

(3)An order of revocation made under sub-section (2), shall specify the date with effect from which the furlough order shall cease to be in force, and shall be served upon the person released on furlough in such manner as may be prescribed by rules made under this Act.