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[Cites 0, Cited by 0] [Section 78] [Entire Act]

NCT Delhi - Subsection

Section 78(e) in Delhi Prisons (Transfer of Prisoner, Labour and Jail Industry, Food, Clothings and Sanitation) Rules, 1988

(e)all food-stuffs at any time obtained and stored in the jail are frequently inspected, and that all articles which are unwholesome or in any respect unfit for human consumption, are forthwith rejected and are not issued for the use of prisoner ; and that