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

State of Bihar - Subsection

Section 2(1)(b) in The Bihar Maintenance of Public Order Act, 1949

(b)[] [Clauses (b), (c), (d) and (e) re-lettered as Clauses (a), (b), (c) and (d) respectively by Bihar Act 20 of 1951.] requiring him to reside or remain in such place or within such area in the [State] [Substituted by A. L. O.] of Bihar as may be specified in the order and if he is not already there to proceed to that place or area within such time as may be specified in the order;