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[Cites 0, Cited by 0] [Section 116] [Entire Act]

NCT Delhi - Subsection

Section 116(d) in Delhi Prisons (Transfer of Prisoner, Labour and Jail Industry, Food, Clothings and Sanitation) Rules, 1988

(d)all articles of clothing or bedding at any time obtained and stored in the jail are frequently inspected, and that all articles which are in respect unsuitable or inferior to the prescribed description and quality are forthwith rejected and are not issued for the use of prisoners.