Section 1(2) in Rajasthan Conditions of Detention Order, 1971
(2)It shall apply to all persons to be detained in Rajasthan by an order under Section 3 of the Maintenance of Internal Security Act, 1971 :Provided that the Government may by order direct that the provisions of the Order shall apply in relation to any detenu of any class of detenus with such modifications as may be specified in the Order.NoteThe Indian Legislature made the Maintenance of Internal Security Act, 1971 under which a person can be detained in custody in order to implement the said Act, the Government of Rajasthan has also determined conditions for such detentions in any of the Prison in Rajasthan.
