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[Cites 0, Cited by 0] [Section 54(1)] [Section 54] [Entire Act]

NCT Delhi - Subsection

Section 54(1)(b) in Delhi Prison Act, 2000

(b)shall on conviction by a Court, be punishable, in addition to the sentence he is undergoing with imprisonment for a term which may extend to two years, or with fine, or with both.