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[Cites 0, Cited by 0] [Section 14] [Entire Act]

NCT Delhi - Subsection

Section 14(2) in Delhi Prison Act, 2000

(2). The Medical Officer shall not administer any such medicine to any prisoner without informing him of what is being administered to him.This report, with the orders of the Superintendent thereon, shall forthwith be sent to the Inspector General for information.