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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Assam - Subsection

Section 10(3) in Assam Prisons Act, 2013

(3)Whenever the Medical Officer has reason to believe that the physical or mental health of an inmate is, or is likely to be, injuriously affected by the discipline or treatment to which he is subjected, the Medical Officer shall report the case in writing to the Superintendent, together with such observations and recommendations as he may think proper.