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NCT Delhi - Section

Section 94 in Delhi Prisons (Transfer of Prisoner, Labour and Jail Industry, Food, Clothings and Sanitation) Rules, 1988

94. Clothing for prisoners sentenced to simple imprisonment.

- Under the authority conveyed in the preceding rule, all prisoners sentenced to simple imprisonment who are not habituals, shall be permitted to wear their own clothing while in jail but should not be allowed to wear political symbols.