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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Madhya Pradesh - Subsection

Section 13(9) in The M.P. Foreigners (Arrest and Conditions of Detention or Confinement) Order, 1974

(9)After the interview is over the prison official present at the interview shall warn both the internee and the visitor that further interview are liable to be prohibited if the visitor indulges in any publicity on behalf of the internee.