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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] NCT Delhi - Subsection Section 2(2) in Delhi Classification of Prisons Rules, 1988 (2)No Jail shall be deemed to be a -'Special Jail' within the meaning of these rules, unless it has been declared to be so or established as such under sub-rule (c) (1).
