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

State of Odisha - Subsection

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

(iv)Interview shall take place in presence of an officer deputed by the Superintendent of the Jail and such officer may terminate the interview at any time if in his opinion the conversation is deferments to public interest or safety.