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 48] [Entire Act] NCT Delhi - Subsection Section 48(1) in Delhi Prison Act, 2000 (1)The Superintendent shall have power to award any of the punishments enumerated above.Provided in the case of separate confinement for a period exceeding one month, the previous confirmation of the Inspector General shall be obtained.
