Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 33] [Entire Act] State of Assam - Subsection Section 33(2) in Assam Prisons Act, 2013 (2)The Superintendent shall send immediate intimation to the family or nearest relative of an inmate upon transfer of the inmate from the prison or upon serious illness, serious injury or death of the inmate in the prison.
