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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Punjab - Subsection

Section 14(1) in Punjab Detenus (Conditions of Detention) Order, 1981

(1)Every detenu irrespective of the class shall be allowed to interview his relatives once a week. The interview will be held in the presence and within the hearing of an officer of the Jail and an officer deputed for the purpose by the Superintendent of Police of the District and will last for not more than one hour. A maximum of five persons not counting children below the age of twelve years shall be permitted during each interview. The application for interviews shall be made in Form 'A' annexed to this order.