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

State of Punjab - Subsection

Section 15(6) in Punjab Detenus (Conditions of Detention) Order, 1974

(6)All correspondence, addressed by a detenu to the Central Government, or to a State Government , other than the State where he is detained shall be routed through the Government of the State in which the detenu is detained. This shall not, however, apply to the correspondence mentioned in sub-clause (1).