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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Odisha - Subsection

Section 28(iii) in The Orissa Security Prisoners (Conditions of Detention) Order, 1981

(iii)Any communication addressed by the Speaker, Chairman or Secretary to Lok Sabha or Rajya Sabha or by the Speaker or the Secretary of the State Legislature, to a member either of House, Parliament or State Legislature under detention, shall be delivered to the security prisoner unopened.