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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Madhya Pradesh - Subsection

Section 15(9) in The M.P. Foreigners (Arrest and Conditions of Detention or Confinement) Order, 1974

(9)The Superintendent may despatch any telegram from an internee including a petition submitted in telegraphic form by post instead of by telegram, in any case where in his opinion the subject-matter is not of sufficient urgency to justify transmission by telegraph.