Section 20(2) in Rajasthan Conditions of Detention (Foreigners Act) Order, 1966
(2)In respect of a detenu detained in a hospital under sub-clause (1), the preceding provisions of the order shall apply, as far as may be as if.-(a)all references to the Jail were references to the hospital, or(b)all references to the Superintendent were references to the Principal Medical Officer or the Medical Officer-in-charge of the Hospital, as the case may be.
