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 22] [Entire Act] State of Rajasthan - Subsection Section 22(3) in Rajasthan Conditions of Detention Order, 1971 (3)Such other local instructions as may be necessary for the guidance of Jail officers may be issued by the [Inspector] [Now [Director]] General in consultation with the Government.
