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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Punjab - Subsection

Section 15(9) in Punjab Detenus (Conditions of Detention) Order, 1974

(9)If in any communication made by or intended to be delivered to, a detenu, anything objectionable from the point of view of Jail discipline is found by the Superintendent, he may delete the same or mark it for deletion and mention what has been done when forwarding such communication to the proper authority.