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

State of Punjab - Subsection

Section 14(6) in Punjab Detenus (Conditions of Detention) Order, 1974

(6)[ Interview shall ordinarily take place on Thursday, but in special circumstances where the enforcement of this rule would entail harshness, the competent authority may allow an interview to take place on any other day of the week. All cases in which the interview is allowed on a day other than Thursday by an authority other than the Government, shall be reported forthwith to the Deputy Inspector General, Criminal Investigation Department. Intimation of the date and time fixed for all interviews shall be given by the competent authority not less than 12 hours in advance in order that arrangement may be made for attendance of the officer referred to in sub-clauses (1), (3), and (4).] [Clause 3(6) substituted vide Punjab Government Gazette Legislative Supplement Part III, dated 17.2.1976.]