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[Cites 0, Cited by 0] [Section 7(1)] [Section 7] [Entire Act]

State of Andhra Pradesh - Subsection

Section 7(1)(b) in The Andhra Pradesh Prevention Of Anti-Social And Hazardous Activities Act, 1980

(b)securing the due observance of anv direction, requirements, prohibition, restriction or condition specified in an order made in respect of any person under section 3, section 4, section 5 or section 6; require such person to enter into a bond with or without sureties.