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[Cites 0, Cited by 0] [Section 12A(1)] [Section 12A] [Entire Act]

State of Jharkhand - Subsection

Section 12A(1)(b) in Jharkhand Control of Crimes Act, 2002

(b)The Government or officer making the order of detention shall be deemed to have made the order of detention under the said section after being satisfied as provided in the section with reference to the remaining ground or grounds].