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[Cites 0, Cited by 0] [Section 12(6)] [Section 12] [Entire Act]

State of Rajasthan - Subsection

Section 12(6)(b) in National Security (Rajasthan Conditions of Detention) Order, 1984

(b)any communication made to or intended to be delivered to, a detenu contains any matter which is objectionable from the point of view of maintenance of Jail discipline,