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[Cites 0, Cited by 0] [Section 74] [Entire Act]

State of Assam - Subsection

Section 74(3) in Assam Prisons Act, 2013

(3)No inmate shall be punished twice for the same offence :Provided that the removal of an inmate from a prison office in consequence of a judicial conviction for an offence shall not be deemed as a punishment for the purposes of this sub-section.Chapter-XIV Offences in Relation to Prisons