Section 2(1)(a) in The Orissa Communal Offenders (Conditions of Detention) Order, 1995

[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

(a)"Act" means the Orissa Prevention of Dangerous Activities of Communal Offenders Act, 1993 (Orissa Act 18 of 1993);

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