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[Cites 0, Cited by 0] [Section 57] [Entire Act]

NCT Delhi - Subsection

Section 57(4) in Delhi Prison Act, 2000

(4)Notwithstanding anything herein before contained, every prisoner shall be afforded full opportunity to make a complaint to the Inspector General or the District and Sessions Judge, who shall prescribe a mechanism for the redressal of such complaints.