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NCT Delhi - Section

Section 10 in Delhi Prison Act, 2000

10. Officers not to be interested in prison contracts.

- No officer of a prison nor any person in trust or employed by him, shall have any interest, direct or indirect, in any contract for the supply to the prisons; nor shall he derive any benefit, directly or indirectly, from the sale or purchase of any article on behalf of the person or belonging to a prisoner.Superintendent