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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Madhya Pradesh - Subsection

Section 6(2) in The M.P. Foreigners (Arrest and Conditions of Detention or Confinement) Order, 1974

(2)As far as possible internees shall be detained in common wards separate from other prisoners and shall be allowed to communicate freely with each other within their enclosure. The Superintendent may, however, confine any internee separately if he considers it desirable on grounds of health or for any other reason.