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[Cites 0, Cited by 0] [Section 21(1)] [Section 21] [Entire Act]

State of Odisha - Subsection

Section 21(1)(viii) in The Orissa Communal Offenders (Conditions of Detention) Order, 1995

(viii)shall not possess any substance/article like weapons, sticks, razors, other than safety razors, pieces of iron or any other article which may be used as a weapon;