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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Madhya Pradesh - Subsection

Section 3(2) in The M.P. Foreigners (Arrest and Conditions of Detention or Confinement) Order, 1974

(2)Every person arrested under the provisions of sub-paragraph (1) shall be surrendered, as soon as may be, to the Superintendent of a Jail specified in paragraph 6 of this order and he shall be detained or confined there until otherwise directed by the Government.