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

State of Punjab - Subsection

Section 16(9) in Punjab Detenus (Conditions of Detention) Order, 1981

(9)If in any communication made by, or intended to be delivered to a detenu, anything, objectionable from the point of view of Jail discipline is found by the Superintendent, he may delete the same or mark it for deletion and mention what has been done when forwarding such communication to the proper authority.