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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Rajasthan - Subsection

Section 21(3) in Rajasthan Conditions of Detention (Foreigners Act) Order, 1966

(3)Such other local instructions, as may be necessary for the guidance of Jail officers, may be issued by the [Inspector] [Now Director] General in consultation with the Government.