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 82] [Entire Act] State of Assam - Subsection Section 82(3) in Assam Prisons Act, 2013 (3)The period of detention of a person in a mental hospital in pursuance of an order made under sub-section (1), shall be reckoned as a part of the period of imprisonment to which he was sentenced.
