Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Rajasthan - Subsection

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

(3)Subject to the other provisions of this Order, detenus of Class I and II shall ,ordinarily be treated in the same manner as may for time being be prescribed respectively for B and C class prisoners.