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

State of Rajasthan - Subsection

Section 10(2) in National Security (Rajasthan Condition of Detention) Order, 1980

(2)All interviews shall take place in the presence of an officer not below the rank of sub-inspector deputed for the purpose by the Inspector General of Police, Rajasthan and such officer may stop the interview if the conversation turns on any undesirable subject and may also report the matter to the Superintendent who may inflict any of the punishment enumerated in clause 14. Subject to this provisions the place and mode of interview shall be determined by the Superintendent.