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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Rajasthan - Subsection

Section 22(3) in Prevention of Blackmarketing & Maintenance of Supplies of Essential Commodities (Rajasthan Conditions of Detention) Order, 1980

(3)Such other local instruments as may be necessary for the guidance of jail officers may be issued by the Inspector General in consultation with the Government.