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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Odisha - Subsection

Section 16(7) in The Orissa Communal Offenders (Conditions of Detention) Order, 1995

(7)As regards censorship of correspondence, there shall be a fairly liberal interpretation of the type of matter to be passed on to the detenus or communications from the detenus. A letter may be withheld altogether rather than be multilated beyond recognition.