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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

NCT Delhi - Subsection

Section 2(1)(c) in Delhi Prison Act, 2000

(c)"convicted criminal prisoner" means any criminal prisoner under sentence of a court or court martial, and includes a person detained in prison under the provisions of Chapter VII of the Code of Criminal Procedure, 1973 (2 of 1974);