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[Cites 0, Cited by 0] [Section 62] [Entire Act]

State of Assam - Subsection

Section 62(a) in Assam Prisons Act, 2013

(a)an inmate to communicate, both by receiving visits and by correspondence, with their relatives, reputable friends and legal advisers at reasonable intervals and under reasonable restrictions, care being taken that an inmate under trial or making an appeal or an application for revision of sentence, may communicate with his legal adviser within the sight, but not within the hearing, of an officer of the prison or of any other officer;