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[Cites 0, Cited by 0] [Section 125(1)] [Section 125] [Entire Act]

NCT Delhi - Subsection

Section 125(1)(f) in Delhi Prisons (Inspection, Meetings and Duties of Officers) Rules, 1988

(f)he has not been convicted of cheating, administering poisonous drugs, unnatural offence, kidnapping or abduction for purposes of prostitution, or any other offence which, in the opinion of the Superintendent, would render it undesirable to appoint him to the office of convict officer.