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[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 4(2)(i) in Arunachal Pradesh Unlawful Activities (Prevention) Act, 2014

(i)To be detained in such place and under such condition including conditions as to maintenance, discipline and punishment for breaches of discipline as the State Government may, by genera! or special order, specify ; and