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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Andhra Pradesh - Subsection

Section 7(2) in The Andhra Pradesh Public Security Act, 1992

(2)In any case where the Advisory Board has reported that there is, in its opinion, no sufficient cause for the issue of a notification as aforesaid, the Government shall revoke the notification forthwith.