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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Odisha - Subsection

Section 9(1) in Orissa Prevention of Blackmarketing and Maintenance of Supplies of Essential Commodities (Conditions off Preventive Detention) Order, 1979

(1)Each detenu shall be dieted at Government expense on the scale of diet as laid down in the Orissa Jail Manual for Prisoners of Division III for non-labouring class provided that a detenu may be allowed to receive food from outside subject to the approval of the Superintendent and Medical Officer.