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[Cites 0, Cited by 1] [Section 8] [Entire Act]

State of West Bengal - Subsection

Section 8(1) in The West Bengal (Prevention Of Violent Activities) Act, 1970

(1)When a person is detained in pursuance of a detention order, the authority making the order shall, as soon as may be, but not later than five days from the date of detention, communicate to him the grounds on which the order has been made, and shall afford him the earliest opportunity of making a representation against the order to the State Government.