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

State of Madhya Pradesh - Subsection

Section 6(1) in The M.P. Foreigners (Arrest and Conditions of Detention or Confinement) Order, 1974

(1)The internee shall ordinarily be detained in the following Jails of this State, namely Central Jails, Jabalpur, Raipur, Gwalior and Indore and District Jails Class I, Bhopal, Ujjain, Sagar, Rewa, and Bilaspur and sub-jail Narsinghgarh and in any other Jail or Jails which may be specifically allocated by the Inspector General for these internees from time to time.