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[Cites 0, Cited by 144] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(5) in The National Security Act, 1980

(5)When any order is made or approved by the State Government under this section, the State Government shall, within seven days, report the fact to the Central Government together with the grounds on which the order has been made and such other particulars as, in the opinion of the State Government, have a bearing on the necessity for the order.