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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Rajasthan - Subsection

Section 10(3) in Rajasthan Conditions of Detention Order, 1971

(3)Interviews with relatives, i.e. wife, husband, father, mother, brother, son, daughter, uncle, aunts and children of brothers and sisters shall be limited to an hour's duration and those with others except with the legal practitioners to half-an-hour and with the legal practitioners to such period as may be determined by the Government.