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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Rajasthan - Subsection

Section 8(3) in Rajasthan Conditions of Detention (Foreigners Act) Order, 1966

(3)Amounts in excess of those prescribed in sub-clause (1) may be received by the Superintendent on behalf of detenus, but these shall not be spent in any month beyond the limits laid down in the said sub-clause.