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 15] [Entire Act] State of Madhya Pradesh - Subsection Section 15(4) in The M.P. Foreigners (Arrest and Conditions of Detention or Confinement) Order, 1974 (4)Every letter forwarded to and from the internee shall be initiated and dated by the Officer censoring the letter under sub-paragraph (3).
