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[Cites 0, Cited by 0] [Section 24(2)] [Section 24] [Entire Act]

NCT Delhi - Subsection

Section 24(2)(b) in Delhi Prisons (Transfer of Prisoner, Labour and Jail Industry, Food, Clothings and Sanitation) Rules, 1988

(b)Prisoners of exceptionally dangerous character, who require extra vigilance for their safe custody shall be conveyed in custody by jail in prison vans only. If prison van is not available alternative mode of transportation may be sent by the Commissioner of Police