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] [Entire Act] NCT Delhi - Section Section 23 in Delhi Prison Act, 2000 23. Utilisation of the services of prisoners. - The Superintendent may utilize the service of prisoners, in accordance with the rules, for efficient management of the prison.
