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[Cites 0, Cited by 6] [Section 21] [Entire Act]

State of Jharkhand - Subsection

Section 21(1) in Jharkhand Control of Crimes Act, 2002

(1)In any case where the Advisory Board has reported that there is, in its opinion sufficient cause for the detention of a person, the Government may confirm the detention order and continue the detention of the person concerned for such period as it thinks fit.