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[Cites 0, Cited by 0] [Section 74(2)] [Section 74] [Entire Act]

State of Assam - Subsection

Section 74(2)(c) in Assam Prisons Act, 2013

(c)Any offence punishable under section 222 (Public servant intentionally omitting to apprehend any person lawfully committed to custody or intentionally suffering such person to escape or intentionally aiding such person in escaping or attempting to escape) or section 223 (Escape negligently suffered by public servant) or section 224 (Resistance or obstruction to lawful apprehension, or escape or attempt to escape from lawful custody) of the Indian Penal Code, 1860 (Central Act 45 of 1860);