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] [Entire Act] NCT Delhi - Section Section 16 in Delhi Prison Act, 2000 16. Deputy Superintendent to reside in prison. - The Deputy Superintendent shall reside in the prison, unless the Inspector General permits him in writing to reside elsewhere.
