Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 73] [Entire Act]

State of Assam - Subsection

Section 73(2) in Assam Prisons Act, 2013

(2)In the case of every serious prison offence, the names of the witnesses proving the offence shall be recorded, and the Superintendent shall record the substance of the evidence of the witnesses, the defence of the inmate, and the finding with the reasons therefor.