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[Cites 0, Cited by 0] [Section 12(6)] [Section 12] [Entire Act]

State of Rajasthan - Subsection

Section 12(6)(b) in National Security (Rajasthan Condition of Detention) Order, 1980

(b)any communication made to or intended to be delivered to, a detenu contains any matter which is objectionable from the point of view of maintenance of Jail discipline, he shall delete the same to mark it for deletion while forwarding it to the proper authority.