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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Punjab - Subsection

Section 15(5) in Punjab Detenus (Conditions of Detention) Order, 1974

(5)The letters addressed by the State Government to the detenu and the reply thereto shall not be included for purpose of determining the number of letters exchanged by the detenu under this Order.