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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Punjab - Subsection

Section 14(5) in Punjab Detenus (Conditions of Detention) Order, 1974

(5)The right to cancel any interview shall vest in the authority who granted such interview and shall not be questioned:Provided that the authority cancelling the interview, if it be other than the State Government, shall make a confidential report to the State Government through the Deputy Inspector General of Police (Criminal Investigation Department) giving reasons for the action taken.