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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Rajasthan - Subsection

Section 12(8) in Prevention of Blackmarketing & Maintenance of Supplies of Essential Commodities (Rajasthan Conditions of Detention) Order, 1980

(8)Where in the opinion of the Superintendent, the urgency of the contents of a telegram justifies telegraphic transmission thereof, a detenue may be allowed to send telegraphic messages; all telegrams to and from Government shall be forwarded direct provided that Secretary to Government Food Department shall always be an intermediary in correspondence with the Central Government; telegrams to and from private individuals shall pass through Secretary to Government, Food Department in the absence of special orders of the Government to the contrary.