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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Odisha - Subsection

Section 12(3) in The Orissa Communal Offenders (Conditions of Detention) Order, 1995

(3)Amount sent to a detenu in discharge of liability of the sender to the detenu shall be received by the Superintendent and treated in the manner laid down in Sub-clauses (1) and (2) for the disposal of the amounts referred to therein.