Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 39] [Entire Act] NCT Delhi - Subsection Section 39(2) in Delhi Prisons (Inspection, Meetings and Duties of Officers) Rules, 1988 (2)If at any time the Medical Officer is of opinion that any prisoner is malingering he shall forthwith report the fact to the Superintendent.
