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[Cites 0, Cited by 0] [Section 21(1)] [Section 21] [Entire Act]

State of Madhya Pradesh - Subsection

Section 21(1)(b) in The M.P. Rajya Suraksha Adhiniyam, 1990

(b)An order imposing a collective fine under clause (a) shall also be published in at least one newspaper having circulation in the area concerned and in such other manner as the State Government may consider best calculated to bring the order to the notice of the inhabitants of the area concerned.