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 81] [Entire Act]

State of Assam - Subsection

Section 81(a) in Assam Prisons Act, 2013

(a)a person accused of an offence, who is found to be of unsound mind and consequently incapable of making his defence and is committed to prison under sub-section (2) of section 330 of the Code of Criminal Procedure, 1973 (Central Act 2 of 1974) for safe custody without any specific orders for his removal to asylum, or