Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 18] [Entire Act] State of Odisha - Subsection Section 18(1) in The Orissa Communal Offenders (Conditions of Detention) Order, 1995 (1)Detenus shall be allowed such facilities in regard to library and books as are available in jail. Newspapers shall be supplied to the detenus at their cost.
