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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Rajasthan - Subsection

Section 29(3) in The Rules For the Administration, Admission and Rehabilitation of Persons in Homes and Shelters, 1970

(3)The Superintendent, may pursue any letter written by or to an inmate and may, for any reason that he/she considers sufficient, refuse to deliver or issue the letter and may destroy the same, after recording his reasons in the book maintained in form prescribed for the purpose.