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 21] [Entire Act]

State of Odisha - Subsection

Section 21(c) in The Orissa Security Prisoners (Conditions of Detention) Order, 1981

(c)where the security prisoner has been detained with a view to preventing him from acting in any manner prejudicial to maintenance of supplies and services essential to the community-District Magistrate.