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 129] [Entire Act] NCT Delhi - Subsection Section 129(2) in Delhi Prisons (Inspection, Meetings and Duties of Officers) Rules, 1988 (2)No officer of any jail shall use violent, abusive, insulting, or unnecessarily irritating language to any prisoner.
