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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Odisha - Subsection

Section 25(2) in The Orissa Communal Offenders (Conditions of Detention) Order, 1995

(2)Whenever detenus taken to Delhi in connection with habeas corpus petitions before the Supreme Court of India, they shall, during their stay there be kept in a jail specified by the Delhi Administration and be governed by the conditions specified therefor.