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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Madhya Pradesh - Subsection

Section 8(1) in The M.P. Rajya Suraksha Adhiniyam, 1990

(1)Before an order under Section 3, 4, 5 or 6 is passed against any person, the District Magistrate shall inform the person in writing of the general nature of the material allegations against him and give him a reasonable opportunity of tendering an explanation regarding them.