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] [Section 27] [Entire Act] NCT Delhi - Subsection Section 27(3) in The Delhi Prevention Of Begging Rules, 1960 (3)The period during which an inmate is absent from the Certified Institution under sub-rule (1) shall be deemed to be a part of the term of his detention in the said institution.
