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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Odisha - Subsection

Section 5(a) in The Orissa Prevention Of Dangerous Activities Of Communal Offenders Act, 1993

(a)to be detained in such place and under such conditions including conditions as to maintenance of discipline and punishment for breaches of discipline as the Government may, by general or special order, specify; and