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[Cites 0, Cited by 0] [Section 153] [Entire Act]

NCT Delhi - Subsection

Section 153(c) in Delhi Prisons (Inspection, Meetings and Duties of Officers) Rules, 1988

(c)enter or permit any person to enter, any closure, yard, cell, compartment or other part of a jail reserved for or allotted to the use of or for occupation by any female, otherwise than at the times and in the manner prescribed in that behalf by proper authority;