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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Odisha - Subsection

Section 2(1)(d) in The Orissa Communal Offenders (Conditions of Detention) Order, 1995

(d)"Superintendent" means the Superintendent or the Officer-in-charge of the Jail in which a communal offender is detained.