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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Madhya Pradesh - Subsection

Section 11(ii) in The M.P. Rajya Suraksha Adhiniyam, 1990

(ii)having so removed himself except with the permission in writing as provided in Section 12 enters the district or part thereof or any district or districts or any part thereof contiguous thereto, as the case may be, within the period specified in the order;