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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Punjab - Subsection

Section 16(5) in Punjab Detenus (Conditions of Detention) Order, 1981

(5)The letters addressed by the State Government to the detenu and the reply thereto shall not be included for the purpose of determining the numbers of letters exchanged by the detenu under this order.