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State of Assam - Section

Section 85 in Assam Prisons Act, 2013

85. Attendance in court on expiry of remand period.

- The Superintendent shall cause every person committed to prison by warrant or order of a Court pending the investigation, inquiry or trial of an offence of which he is accused, to be taken to such Court, together with such warrant or order, on the expiration of each period of detention authorized by such warrant or order.