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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Odisha - Subsection

Section 26(iii) in The Orissa Security Prisoners (Conditions of Detention) Order, 1981

(iii)in all cases in which a communication is withheld, the security prisoner shall be informed of the fact and the communication withheld shall be retained by the Superintendent of the Jail.