Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Gujarat - Subsection

Section 16(2) in The Gujarat Prevention of Anti-Social Activities Act, 1985

(2)In directing the release of any detenu under sub-section (1), the StateGovernment may require him to enter into a bond, with or without sureties, for the due observance of the conditions specified in the direction.