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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Rajasthan - Subsection

Section 12(2) in Prevention of Blackmarketing & Maintenance of Supplies of Essential Commodities (Rajasthan Conditions of Detention) Order, 1980

(2)No detenue shall write a letter to any other detenue and not more than one letter shall be enclosed in one envelope except with the special permission of the Superintendent. All correspondence to and from a detenue shall be confined to purely domestic matters or subject relating to the welfare of the detenue and his near relatives. Letters containing references to communal or political matters shall be withheld as laid down in sub-clause (4).