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State of Rajasthan - Section

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

4. Custody and Procedure.

(1)A detenu shall ordinarily be removed and detained in any of the Jails in Rajasthan specified for the purpose by the Government.
(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.