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State of Odisha - Section

Section 3 in The Orissa Communal Offenders (Conditions of Detention) Order, 1995

3. Place of detention.

- Any person in respect of whom a detention order under the provisions of the Act has been issued by the District Magistrate or the State Government shall be removed to and detained in any jail within the jurisdiction of the District Magistrate, or the State Government, as the case may be.