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

NCT Delhi - Subsection

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

(b)forfeiture of remission up to a period of thirty days at anyone time or, with the approval of the Inspector General, remove a prisoner from the remission system up to a period of six months;