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[Cites 0, Cited by 0] [Section 22(2)] [Section 22] [Entire Act]

State of Odisha - Subsection

Section 22(2)(c) in The Orissa Communal Offenders (Conditions of Detention) Order, 1995

(c)cancellation or reduction for a period not exceeding one month of the concessions of writing and receiving letters or of receiving newspapers, periodicals and books; and