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 49] [Entire Act] State of Assam - Subsection Section 49(2) in Assam Prisons Act, 2013 (2)The Medical Officer shall examine such inmate as aforesaid and also such other inmates as appear to him to be out of health in mind or body, and give such directions in writing as he deems fit.
