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[Cites 0, Cited by 0] [Section 21(1)] [Section 21] [Entire Act]

State of Odisha - Subsection

Section 21(1)(v) in The Orissa Communal Offenders (Conditions of Detention) Order, 1995

(v)shall whenever required, so to do by the Superintendent for official purposes, appear before him or any other persons specified by him (Detenus who are sitting Legislators, are exempted from this requirement);