Section 2(5)(b) in THE BOMBAY PUBLIC SECURITY MEASURES ACT, 1947

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Union of India - Subsection

Section 2(5)(b) in THE BOMBAY PUBLIC SECURITY MEASURES ACT, 1947

(b)by a direction notified in the Official Gazette, require the said person to appear before him at such place, and within such period, as may be specified in the direction; and if the said person fails to comply with such direction he shall, unless he proves that it was not possible for him to comply with it and that he had within the period specified in it, informed the Commissioner of Police, or the District Magistrate, or the Additional District Magistrate, as the case may be, of his whereabouts and of the reasons which rendered compliance with it impossible be punishable, on conviction, with imprisonment for a term which may expend to one year, or with fine, or with both.

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Union of India - Subsection

Section 2(5)(b) in THE BOMBAY PUBLIC SECURITY MEASURES ACT, 1947