Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Odisha - Subsection

Section 13(3) in The Orissa Communal Offenders (Conditions of Detention) Order, 1995

(3)Each detenu shall furnish a list of his family members to the Superintendent, who shall submit the same for scrutiny by the Superintendent of Police and intelligence.