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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Odisha - Subsection

Section 13(10) in The Orissa Communal Offenders (Conditions of Detention) Order, 1995

(10)After the interview is over, the Jail Official present at the interview shall warn both the detenu and the visitor that future interviews are liable to be prohibited if the visitor indulges in any publicity on behalf of the detenu.