Section 3(2)(c) in Maintenance of Internal Security Act, 1971

[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(2)(c) in Maintenance of Internal Security Act, 1971

(c)Commissioner of Police, for Bombay, Calcutta, Madras or Hyderabad, [may also, if satisfied as provided in sub-section (1)] [The words in brackets shall remain substituted for the words 'may, if satisfied as provided in sub-clauses (ii) and (iii) of clause (a) of sub-section (1) during the continuance in force of the Defence and Internal Security of India Act, 1971, vide its Section 6(6).], exercise the power conferred by the said sub-section.

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 3(2)(c) in Maintenance of Internal Security Act, 1971