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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Rajasthan - Subsection

Section 10(2) in Rajasthan Conditions of Detention (Foreigners Act) Order, 1966

(2)If a detenu is allowed to have an interview with his friends and relatives, it shall be.-
(a)in the case of Division I once in two months; and
(b)in the case of Division II once in three months during his period of detention.