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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Punjab - Subsection

Section 15(2) in Punjab Detenus (Conditions of Detention) Order, 1974

(2)Each detenu will be permitted to write [three] [Substituted for wards 'four' vide Punjab Government Gazette Legislative Supplement Part III dated 17.2.1976.] letters a week at Government expense excluding those referred to in sub-clause (1) and may receive any number of letters per week. All letters from detenus shall be written in Form 'B' annexed to this Order and shall not exceed the length prescribed.The necessary forms shall be supplied by Government.