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NCT Delhi - Section

Section 60 in Delhi Prison Act, 2000

60. Review of cases of criminal prisoners.

(1)The Government shall cause to be reviewed the cases of under trial prisoners detained in the prison for more than one year or in case when the detention is more than half of the maximum punishment for the offence provided under the law.
(2)The Government shall ensure that no under trial is detained in prison for a period exceeding the maximum period of punishment provided for the offence, or offences as the case may be, for which he has been detained.