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[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Assam - Subsection

Section 53(5) in Assam Prisons Act, 2013

(5)The State Government may, by rules made under this Act, provide for remuneration to the inmates engaged in work under the provisions of sub-section (1), as incentive but not as compensation, for such work, subject to due performance of the prescribed quantum of work and depending upon the kind of work or class of labour or the type of institution.