Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 13] [Entire Act] State of Odisha - Subsection Section 13(8) in The Orissa Communal Offenders (Conditions of Detention) Order, 1995 (8)Every person permitted to interview a detenu and the detenu himself may be searched before and after the interview at the discretion of the Superintendent.
