Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 26] [Entire Act] State of Odisha - Subsection Section 26(ii) in The Orissa Security Prisoners (Conditions of Detention) Order, 1981 (ii)Every communication addressed to or received from a security prisoner shall be initialled and dated by all the officers who handle such communication.
