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State of Rajasthan - Section

Section 3 in National Security (Rajasthan Condition of Detention) Order, 1980

3. Classification.

- A detenu shall ordinarily be treated in the same manner as may, for the time being, be prescribed for a prisoner :Provided that the Government may in any appropriate case issue instructions for giving special treatment to any particular detenu in view of his health, education, status and mode of living before arrest.