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 47(2)] [Section 47] [Entire Act] NCT Delhi - Subsection Section 47(2)(b) in Delhi Prison Act, 2000 (b)interviews with members of family of the prisoner may be granted in accordance with rules by the Superintendent except in case of punishment under clause (c) of sub-section 1 above.