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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Rajasthan - Subsection

Section 19(2) in Rajasthan Conditions of Detention Order, 1971

(2)The Superintendent shall forward to the Government without delay any petition which a detenue may address to it:Provided that when the application or representation is addressed to a Court, it will be forwarded to that Court by the Superintendent direct.