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 26] [Entire Act] NCT Delhi - Subsection Section 26(2) in Delhi Prisons (Inspection, Meetings and Duties of Officers) Rules, 1988 (2)The Superintendent may, at any time, inquire into, and record his opinion on, the conduct of any subordinate officer.
