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 66] [Entire Act] State of Assam - Subsection Section 66(5) in Assam Prisons Act, 2013 (5)The period during which a person is absent from prison on any emergency ground in pursuance of a furlough order shall not be reckoned as a part of the period of imprisonment to which he was sentenced.
