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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Rajasthan - Subsection

Section 12(4) in National Security (Rajasthan Condition of Detention) Order, 1980

(4)All letters to and from detenus shall be perused by the Superintendent and, subject to any general or special order of the Government shall be submitted by the Superintendent direct to the Inspector General of Police, Rajasthan who may at his discretion withhold them.