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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Haryana - Subsection

Section 10(6) in The Punjab Security of State Act, 1953

(6)An order passed under sub-section (1) or sub-section (2) where no petition has been filed under sub-section (3) or an order under sub-section (4) if not appealed against, and an order passed on appeal under sub-section (5) shall be final.