Section 13(2) in The M.P. Rajya Suraksha Adhiniyam, 1990
(2)The provisions of Sections 7, 8,10, 11 and 12 and of Section 9 where the order is passed by the officer specially empowered by the State Government under sub-section (1) shall mutatis mutandis apply to the exercise of any powers under this section as they apply to the exercise of any powers under Section 3, 4, 5 or 6.
