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[Cites 0, Cited by 0] [Section 125(1)] [Section 125] [Entire Act]

NCT Delhi - Subsection

Section 125(1)(a) in Delhi Prisons (Inspection, Meetings and Duties of Officers) Rules, 1988

(a)he is a prisoner of the casual class, save in the case of jails reserved for habitual prisoners, where prisoners of the habitual class shall be eligible for appointment, provided that no habitual prisoner with more than 2 previous convictions shall be appointed as Night watchman in the habitual barracks.