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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Odisha - Subsection

Section 21(1) in Orissa Prevention of Blackmarketing and Maintenance of Supplies of Essential Commodities (Conditions off Preventive Detention) Order, 1979

(1)A detenu shall ordinarily be permitted to write four and receive six letters per week. On urgent occasions such as death and serious illness in the detenu's family this rule may be relaxed by the Superintendent of the Jail. No letters, newspapers or other communications shall be transmitted to or from any detenu except through the Superintendent of the Jail or such other officer of the Jail, authorised by the Superintendent.