Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Odisha - Subsection

Section 7(v) in The Orissa Security Prisoners (Conditions of Detention) Order, 1981

(v)Subject to general or special order of the State Government a security prisoner shall be permitted to use clothings, foot-wear and headgear supplied to him at Government cost while in custody.