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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Odisha - Subsection

Section 8(1) in The Orissa Communal Offenders (Conditions of Detention) Order, 1995

(1)Subject to the approval of the Superintendent and the Medical Officer of the Jail, a detenu may be allowed to receive food from outside. Any detenu not so receiving food shall be dieted at Government expenses on the scale laid down in the State Jail Manual.