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[Cites 0, Cited by 0] [Section 7(1)] [Section 7] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 7(1)(a) in Arunachal Pradesh Unlawful Activities (Prevention) Act, 2014

(a)The provisions of section 82, 83, 84 and 85 of the Code of Criminal Procedure, 1973 shalt apply in respect of the said person and his Property as if the order directing that he be detained were a warrant issued by the Magistrate.