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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Rajasthan - Subsection

Section 12(9) in National Security (Rajasthan Condition of Detention) Order, 1980

(9)Detenus shall attach to all their outgoing correspondence (including telegrams) a slip containing the full name and address and relationship, if any, of the addressee, and of each person mentioned in the letter on telegram. These slips shall be sent to the Inspector General of Police, Rajasthan, or other officer designated by the Government in this behalf, who if he considers that the writer should not be allowed to correspond with the addressee shall inform the Superintendent accordingly for his further guidance.