Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 22] [Entire Act] State of Rajasthan - Subsection Section 22(3) in National Security (Rajasthan Condition of Detention) Order, 1980 (3)Such order local instructions as may be necessary for the guidance of jail officers may be issued by the Inspector General in consultation with the Government.
