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[Cites 0, Cited by 0] [Section 125(3)] [Section 125] [Entire Act]

NCT Delhi - Subsection

Section 125(3)(b) in Delhi Prisons (Inspection, Meetings and Duties of Officers) Rules, 1988

(b)he has served as a convict-overseer for not less than (a) six months in the case of a prisoner whose term does not exceed three years or (b) one year in the case of a prisoner whose term exceeds 3 years;