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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Rajasthan - Subsection

Section 4(2) in Rajasthan Conditions of Detention (Foreigners Act) Order, 1966

(2)The detenu shall be kept separately from ordinary prisoners:Provided that Superintendent of Jail may detain any detenu separately, if he considers it desirable on grounds of health or for any other reason.