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[Cites 0, Cited by 0] [Section 55] [Entire Act]

NCT Delhi - Subsection

Section 55(2) in Delhi Prison Act, 2000

(2)Confinement in iron with the permission of the Court: whenever the Superintendent has reason to believe that a prisoner is likely to jump prison or break out of the custody in view of his proneness to violence or his tendency to escape or his being so dangerous or desperate that no other practicable way of preventing his escape is available except by confirming him in orphans, he may so confine him with the permission of the Court.