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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Odisha - Subsection

Section 20(1) in The Orissa Communal Offenders (Conditions of Detention) Order, 1995

(1)The Superintendent shall forward, without delay, and with such observations as he may think fit, any representation which a detenu may submit to the Government. He may withhold any representation which contains and reference to other detenus or prisoners.