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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Odisha - Subsection

Section 39(i) in The Orissa Security Prisoners (Conditions of Detention) Order, 1981

(i)Where upon such enquiry as he thinks fit to make, the Superintendent of the Jail is satisfied that a security prisoner is guilty of a jail offence he may award the security prisoner one or more of the following punishments;