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NCT Delhi - Section

Section 1 in Delhi Prison Act, 2000

1. Title, extent and commencement.

(1)This Act may be called the 'Delhi Prisons Act, 2000'.
(2)It extends to the whole of the National Capital Territory of Delhi.
(3)It shall come into force on such date as the Lieutenant Governor of the National Capital Territory of Delhi may, by notification in the Official Gazette, appoint.