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 26] [Entire Act] NCT Delhi - Subsection Section 26(4) in The Delhi Prevention Of Begging Rules, 1960 (4)A person detained in a Certified Institution shall not be released on licence by the Chief Inspector under sub-section (1) 22 except on the conditions specified in Form D.
