Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 16] [Entire Act] State of Odisha - Subsection Section 16(4) in The Orissa Communal Offenders (Conditions of Detention) Order, 1995 (4)Detenus may, with the permission of the Superintendent, substitute a letter and replay for an interview or vice versa.
