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[Cites 0, Cited by 0] [Section 10(4)] [Section 10] [Entire Act]

State of Haryana - Subsection

Section 10(4)(c) in The Punjab Security of State Act, 1953

(c)After giving the petitioner a reasonable opportunity of being heard, the District Magistrate or the officer to whom the proceedings is transferred under clause (b) may pass such order as he considers fit :