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

State of Odisha - Subsection

Section 14(2) in Orissa Prevention of Blackmarketing and Maintenance of Supplies of Essential Commodities (Conditions off Preventive Detention) Order, 1979

(2)Every detenu and his cell or ward shall be searched not less than once a week and if the Superintendent of the Jail considers it necessary at any time by the Jailor or Assistant Jailor as directed by the Superintendent Special precautions shall be taken to make those searches thorough and the fact of the search shall be noted in the Jailor's Report Book. Detenus shall be searched before and after the interviews and at any other time if the Superintendent of the Jail considers it necessary. Every person permitted to interview a detenu and the detenu himself shall be searched before and after the interview.