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

State of Rajasthan - Subsection

Section 4(2) in Prevention of Blackmarketing & Maintenance of Supplies of Essential Commodities (Rajasthan Conditions of Detention) Order, 1980

(2)The detenue shall be kept in cells or association wards, preferably the latter, and allowed to associate freely with each other, but as far as possible, shall be kept separate from ordinary prisoners :Provided that-
(a)if the number of detenue of the same class is large, they may be divided into homogeneous groups.
(b)the Superintendent may detain any detenue separately if he considers it desirable on grounds of health or for any other reason.