Section 22(1)(i) in The Orissa Communal Offenders (Conditions of Detention) Order, 1995

[Cites 0, Cited by 0] [Section 22(1)] [Section 22] [Entire Act]

State of Odisha - Subsection

Section 22(1)(i) in The Orissa Communal Offenders (Conditions of Detention) Order, 1995

(i)assaults, insults, threatens or obstructs any fellow detenu or any officer of the jail or any other Government servant or any person employed in or visiting the jail; or

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State of Odisha - Subsection

Section 22(1)(i) in The Orissa Communal Offenders (Conditions of Detention) Order, 1995