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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Meghalaya - Subsection

Section 16(2) in The Meghalaya Preventive Detention Act, 1995

(2)In directing the release of any person under sub-section (1) Government may require him to enter into a bond with or without sureties for the due observance of the conditions specified in the direction.