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

State of Punjab - Subsection

Section 15(3) in Punjab Detenus (Conditions of Detention) Order, 1974

(3)The Superintendent shall have the discretion to allow additional correspondence beyond the limitation prescribed in sub-clause (2), in case of absolute necessity and the Superintendent shall use his discretion in favour of the detenu whenever the detenu happens to be lodged in a Jail away from his normal place of residence.