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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Odisha - Subsection

Section 11(1) in The Orissa Communal Offenders (Conditions of Detention) Order, 1995

(1)Every detenu shall, for the purposes of discipline and punishment for breaches of discipline, be subject to these rules relating to civil prisoners as are not inconsistent with this order or any other order passed by the Government in this behalf.