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

State of Odisha - Subsection

Section 15(5) in The Orissa Communal Offenders (Conditions of Detention) Order, 1995

(5)The Superintendent or any Police Officer authorised by him in this behalf may take photographs, register finger prints and take specimens of signature and handwriting of a detenu.