Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Punjab - Subsection

Section 15(4) in Punjab Detenus (Conditions of Detention) Order, 1974

(4)In exercising censorship on letters, the Jail authority should ensure that
(a)there is no cause or undue delay in transmission or deliving of letters;
(b)the letters delivered or transmitted contain nothing which is pre-judicial.