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[Cites 0, Cited by 0] [Section 14(3)] [Section 14] [Entire Act]

State of Rajasthan - Subsection

Section 14(3)(b) in Rajasthan Conditions of Detention Order, 1971

(b)If any detenu is guilty of Jail offence which, by reason of having frequently been committed or otherwise, is in opinion of the Superintendent not adequately punishable by him under the provisions of sub-clause 3(a) he may forward such detenu to the Court of a Magistrate of the first class having jurisdiction, and such Magistrate shall thereupon inquire into and try the charges so brought against the detenu and upon conviction shall sentence him to imprisonment for a term not exceeding one year: