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[Cites 0, Cited by 0] [Section 73] [Entire Act]

State of Assam - Subsection

Section 73(1) in Assam Prisons Act, 2013

(1)There shall be a punishment book in which there shall be recorded in respect of every punishment inflicted on any inmate for a prison offence, the inmate's name, register number and the class (whether habitual or not) to which he belongs, the date on which such prison offence was committed, the number of previous prison offences recorded against him, and the date of his last prison offence, the punishment awarded, and the date of infliction.