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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Assam - Subsection

Section 2(10) in Assam Prisons Act, 2013

(10)"open jail" means a class of prison with a demarcated periphery but without any high enclosure wall and meant for detention of offenders sentenced to relatively long terms of imprisonment, after satisfactorily serving a part of such imprisonment in closed prisons, with a view to developing their sense of responsibility, selfdiscipline and self-esteem prior to release from prison;