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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Odisha - Subsection

Section 31(iii) in The Orissa Security Prisoners (Conditions of Detention) Order, 1981

(iii)Notwithstanding anything contained in Sub-clause (i) a security prisoner may with the previous sanction of the State Government, receive such sums and from such sources as may be permitted by the State Government in their discretion for meeting any specific and bona fide requirement of non-recurring nature.