Section 1 in The Orissa Communal Offenders (Conditions of Detention) Order, 1995
1. Short title, extent and commencement.
(1)This order may be called as the Orissa Communal Offenders (Conditions of Detention) Order, 1995.(2)It shall come into force on the date of its publication in the Official Gazette.(3)It extends to the whole of the State of Orissa.
