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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Madhya Pradesh - Subsection

Section 18(2) in The M.P. Foreigners (Arrest and Conditions of Detention or Confinement) Order, 1974

(2)If an internee is seriously ill, the Superintendent shall report the fact to the Civil Authority with a copy to Inspector-General and the Government for their information and shall also inform any friend or relation of the internee if so desired by him.