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[Cites 0, Cited by 0] [Section 92(1)] [Section 92] [Entire Act]

State of Mizoram - Subsection

Section 92(1)(b) in Mizoram Police Act, 2011

(b)where in the opinion of the aforesaid authority, there is a prima facie case that such officer has engaged himself in activities prejudicial to the Security of State for which an enquiry is contemplated or pending; or