Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2(2)] [Section 2] [Entire Act] NCT Delhi - Subsection Section 2(2)(d) in Delhi Prisons (Inspection, Meetings and Duties of Officers) Rules, 1988 (d)Additional Inspector General shall carefully examine and review all cases of furlough and parole during his inspection.