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[Cites 0, Cited by 14] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(4) in Preventive Detention Act, 1950

(4)When any order is made or approved by the State Government under this section, the State Government shall, as soon as may be, report the fact to the Central Government together with the grounds on which the order has been made and such other particulars as in the opinion of the State Government has a bearing on the necessity for the order.