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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Punjab - Subsection

Section 21(a) in Punjab Detenus (Conditions of Detention) Order, 1981

(a)The following facilities will be made available at Government expenses :-
(i)A detenu may be afforded library facilities wherever possible. The books, journals and newspapers provided in a library shall be subject to the approval of the Deputy Inspector General of Police (Criminal Investigation Department).
(ii)One English or one regional language newspaper shall be made available for every ten detenus by circulation. In case where the number of detenus knowing a particular language is below ten they should also be provided with the newspaper in that language at Government expense. The detenu may make a selection of the newspapers he desires to read from a list of approved newspapers specified in the Schedule annexed to this Order.