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[Cites 0, Cited by 0] [Section 3] [Entire Act]

NCT Delhi - Subsection

Section 3(2) in Delhi Prisons (Transfer of Prisoner, Labour and Jail Industry, Food, Clothings and Sanitation) Rules, 1988

(2)The Superintendent shalt immediately after the removal, report the removals falling under the proviso to sub-clause (1), to the Inspector General or when the Inspector General by General or special orders required such reports.