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[Cites 0, Cited by 1] [Section 2] [Entire Act]

State of Meghalaya - Subsection

Section 2(4) in The Meghalaya Maintenance Of Public Order Act, 1947

(4)An order made under sub-section (1) may require the person in respect of whom it is made to enter into a bond, with or without sureties, for the due performance of, such restriction or conditions made in the order as may be specified in the order.