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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Puducherry - Subsection

Section 13(2) in The Puducherry Prevention Of Anti-Social Activities Act, 2008

(2)In any case where the Advisory Board has reported that there is in its opinion no sufficient cause for the detention of the person concerned, the Government shall revoke the detention order and cause the detenu to be released forthwith.