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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Rajasthan - Subsection

Section 3(2) in Rajasthan Conditions of Detention Order, 1971

(2)The classification of each detenu shall be made by the authority passing the order of detention :Provided that where the District Magistrate classifies a detenu as Class I detenu, the classification will be provisional and subject to confirmation by the Government.