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NCT Delhi - Section

Section 95 in Delhi Prisons (Transfer of Prisoner, Labour and Jail Industry, Food, Clothings and Sanitation) Rules, 1988

95. When convicts are permitted to wear private clothing.

- All prisoners sentenced to rigorous or simple imprisonment may be permitted to wear private clothing when (a) attending court, (b) on transfer to another jail and (c) having an interview with relatives.