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[Cites 0, Cited by 0] [Section 25] [Entire Act]

NCT Delhi - Subsection

Section 25(1) in Delhi Prisons (Transfer of Prisoner, Labour and Jail Industry, Food, Clothings and Sanitation) Rules, 1988

(1)At least 96 hours notice must be given by the Superintendent to the District Traffic Superintendent concerned, of the number of persons. both prisoners and guards, for whom reserved accommodation is required and the particular train by which it is desired to dispatch them.