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[Cites 0, Cited by 0] [Section 24] [Entire Act]

NCT Delhi - Subsection

Section 24(2) in Delhi Prison Act, 2000

(2)Every criminal prisoner shall also, after admission, be examined on the same day under the general or special orders of the Medical Officer, who shall enter or cause to be entered in a book, to he kept by the Deputy Superintendent, a record of the state of prisoner's health, and of any wounds or marks on his person, the class of labour he is fit for if sentenced to rigorous imprisonment, and any observations which the Medical Officer thinks fit to add.