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 1] [Section 50] [Entire Act] NCT Delhi - Subsection Section 50(3) in Delhi Prison Act, 2000 (3)Against the entries relating to each punishment, the Deputy Superintendent and. Superintendent shall affix their initials and evidence of the correctness of the entries.
