Legal Document View

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
[Cites 0, Cited by 0] [Section 47(1)] [Section 47] [Entire Act]

NCT Delhi - Subsection

Section 47(1)(a) in Delhi Prison Act, 2000

(a)a formal warning, which shall be personally addressed to the prisoner by the Superintendent and recorded in the punishment book;