Section 23(1) in Orissa Prevention of Blackmarketing and Maintenance of Supplies of Essential Commodities (Conditions off Preventive Detention) Order, 1979
(1)When a detenu is or likely to be party to any pending or contemplated proceedings in a Court of law, the following facilities, if necessary, may be granted to him by the Superintendent for the purpose of proceedings in the Court of law, namely :(i)writing of more letters than are allowed under Clauses 21;(ii)more interviews than are allowed by orders under Clause 20;
