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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Odisha - Subsection

Section 24(iii) in The Orissa Security Prisoners (Conditions of Detention) Order, 1981

(iii)The State Government may, by general or special order, direct that any security prisoner or classes of security prisoners shall not be allowed to write or receive any letter or shall be allowed to write or receive lesser number of letters than maximum permitted under this Order :