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[Cites 0, Cited by 0] [Section 56] [Entire Act]

NCT Delhi - Subsection

Section 56(b) in Delhi Prisons (Inspection, Meetings and Duties of Officers) Rules, 1988

(b)remove, or cause to be removed, from such prisoner all money or other articles found on him, including (if such prisoner is not, by law, entitled to retain it) his wearing appeal and in such case shall provide him with a complete jail outfit.