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 61] [Entire Act] NCT Delhi - Subsection Section 61(1) in Delhi Prison Act, 2000 (1)For controlling any incident of rioting, any officer of the prison shall use as little force, and do as little injury to a person as maybe consistent with restoring order and detaining such person.
