Section 3(1)(b) in Delhi Prisons (Transfer of Prisoner, Labour and Jail Industry, Food, Clothings and Sanitation) Rules, 1988

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NCT Delhi - Subsection

Section 3(1)(b) in Delhi Prisons (Transfer of Prisoner, Labour and Jail Industry, Food, Clothings and Sanitation) Rules, 1988

(b)in the following cases, that is to say :-

(i)Removal of prisoners according to classification of prisoners as per standing orders in force ;

(ii)Removal of prisoners on urgent medical grounds