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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Punjab - Subsection

Section 15(13) in Punjab Detenus (Conditions of Detention) Order, 1974

(13)Detenus shall attach to all their outgoing correspondence (including telegrams), a slip containing the full name and address and relationship if any, of the addressee, and of each person mentioned in the letter or telegram. These slips shall be sent to the Deputy Inspector General of Police (Criminal Investigation Department) or other officer designated by Government in this behalf who, if he considers that the writer should not be allowed to correspond with the addressee, shall inform the Superintendent or the officer concerned for his future guidance.