Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 10] [Entire Act] State of Rajasthan - Subsection Section 10(5) in Rajasthan Conditions of Detention Order, 1971 (5)The Superintendent shall maintain a statement of all interviews between a detenu and his relatives or other persons with the names of the persons present at each interview.
