Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Odisha - Subsection

Section 25(i) in The Orissa Security Prisoners (Conditions of Detention) Order, 1981

(i)No letter or any other communication shall be transmitted to or from any security prisoner except through the Superintendent of the Jail or such other officer as the State Government may, by general or special order, designate in this behalf.