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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Odisha - Subsection

Section 30(ii) in The Orissa Security Prisoners (Conditions of Detention) Order, 1981

(ii)The security prisoner may obtain at his own expense any book, journal or newspaper without limitation as to number by making his own arrangement subject to the condition that the books, journals and newspaper so received shall first be scrutinised by the Superintendent of the Jail and the delivery of such literature to the. security prisoner shall be refused by the Superintendent if in his opinion it is not suitable or contain anything objectionable.