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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Odisha - Subsection

Section 16(2) in The Orissa Communal Offenders (Conditions of Detention) Order, 1995

(2)Correspondence on non-domestic affairs shall be allowed by the Superintendent in consultation with the Superintendent of Police and Superintendent of Police, Special Branch. But if they disagree, the letter shall be forwarded to the Government for orders.