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[Cites 0, Cited by 0] [Section 21(1)] [Section 21] [Entire Act]

State of Odisha - Subsection

Section 21(1)(iv) in The Orissa Communal Offenders (Conditions of Detention) Order, 1995

(iv)shall attend roll-call and answer to his name in person at such times and places within the jail as may be appointed, by the Superintendent. (However, detenus who are sitting Legislators are exempted from this requirement);