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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Madhya Pradesh - Subsection

Section 5(2) in The M.P. Foreigners (Arrest and Conditions of Detention or Confinement) Order, 1974

(2)The classification of each internee shall be made by the authority directing his detention :Provided that where no order is specifically passed regarding classification by the authority directing detention of the internee he shall be presumed to have been placed in Class II.