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

State of Rajasthan - Subsection

Section 10(5) in Rajasthan Conditions of Detention (Foreigners Act) Order, 1966

(5)The Sub-Inspector of Police should make a report of the conversation on any undesirable subject exchanged between the detenu or the person who is allowed interview to the [Inspector] [Now Director] General of Police through proper channel for the information of the Government.