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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Odisha - Subsection

Section 19(ii) in The Orissa Security Prisoners (Conditions of Detention) Order, 1981

(ii)Application for interview, between a security prisoner and relatives specified in Sub-clause (i) shall be made to the Superintendent of the Jail and shall state the name, address and relationship between the security prisoner and the other party. The Superintendent of the jail shall be competent to accord or refuse permission for the interview.