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

State of Odisha - Subsection

Section 21(a) in The Orissa Security Prisoners (Conditions of Detention) Order, 1981

(a)where the security prisoner has been detained with a view to preventing him from acting in any manner prejudicial to the security of the State-D.l.G., Intelligence;