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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Madhya Pradesh - Subsection

Section 16(1) in The M.P. Foreigners (Arrest and Conditions of Detention or Confinement) Order, 1974

(1)An internee may be allowed to read books, newspapers and periodicals which are available in the library, if any, attached to the place of detention or which may be received by the internee at his own cost of his relatives or friends :Provided that no books or periodicals which the Superintendent considers unsuitable shall be allowed to be made, available to an internee. In case of doubt the Superintendent shall refer the Government as to the propriety of any book or periodical.