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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Rajasthan - Subsection

Section 10(e) in The Rules For the Administration, Admission and Rehabilitation of Persons in Homes and Shelters, 1970

(e)On being sent by police, but no such inmate once admitted shall be handed over to any one without the order of a Court of the Magistrate, 1st Class or the Chief Inspector.