Section 22(1)(ix) in The Orissa Communal Offenders (Conditions of Detention) Order, 1995

[Cites 0, Cited by 0] [Section 22(1)] [Section 22] [Entire Act]

State of Odisha - Subsection

Section 22(1)(ix) in The Orissa Communal Offenders (Conditions of Detention) Order, 1995

(ix)omits or refuses to report, as soon as it comes to his knowledge, the occurrence of any fire, any plot or conspiracy, any escape, attempt to or preparation for escape and any attack or preparation for attack upon any officer of the jail; or

Legal Document View

Unlock Advanced Research with PRISMAI

State of Odisha - Subsection

Section 22(1)(ix) in The Orissa Communal Offenders (Conditions of Detention) Order, 1995