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[Cites 0, Cited by 0] [Section 22(1)] [Section 22] [Entire Act]

State of Odisha - Subsection

Section 22(1)(vii) in The Orissa Communal Offenders (Conditions of Detention) Order, 1995

(vii)wilfully damages any property belonging to the Government or tampers with any locks, lamps or lights in the jail, or article in contravention of an order of the Superintendent; or