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 10] [Entire Act] State of Rajasthan - Subsection Section 10(1) in National Security (Rajasthan Condition of Detention) Order, 1980 (1)A detenu shall be allowed interviews with relatives, friends, legal practitioner in accordance with the instructions issued by the Government from time to time.
