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

State of Bihar - Subsection

Section 8(2) in The Bihar Maintenance of Public Order Act, 1949

(2)The notification made under sub-section (1) shall be proclaimed in the area by beat of drum or in such other manner as the State Government may think best in the circumstances to bring the declaration to the notice of the said inhabitants.