Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 7] [Entire Act] State of Odisha - Subsection Section 7(1) in The Orissa Communal Offenders (Conditions of Detention) Order, 1995 (1)The Superintendent of the Jail may, at his discretion, direct that the detenus shall be locked up at night not later than one hour after the general lock-up time.
