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[Cites 0, Cited by 0] [Section 51] [Entire Act]

NCT Delhi - Subsection

Section 51(2) in Delhi Prisons (Transfer of Prisoner, Labour and Jail Industry, Food, Clothings and Sanitation) Rules, 1988

(2)In every jail proper means and appliances shall be provided for the voluntary employment of convicts sentenced to undergo simple imprisonment (section 36 of the Prisons Act, 1894).