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[Cites 0, Cited by 0] [Section 58] [Entire Act]

NCT Delhi - Subsection

Section 58(b) in Delhi Prisons (Inspection, Meetings and Duties of Officers) Rules, 1988

(b)on the admission of every prisoner, to cause his name to be duly entered in the register of releases under the date on which such prisoner is, in due course of law, entitled to be released ;