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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

NCT Delhi - Subsection

Section 2(1)(d) in Delhi Prisons (Inspection, Meetings and Duties of Officers) Rules, 1988

(d)During the inspection, he shall prepare a list of the unconvinced prisoners who are confined in the prison for more than three months and shall furnish a copy of the same without any comment to (i) Chief Justice Delhi High Court, (ii) Sessions Court and (iii) Delhi Administration.