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 42] [Entire Act] NCT Delhi - Subsection Section 42(5) in Delhi Prison Act, 2000 (5)The facility of writing letters is contingent on good conduct and may be withdrawn or postponed by the Superintendent on bad conduct.
