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[Cites 0, Cited by 0] [Section 472] [Entire Act]

Union of India - Subsection

Section 472(2) in Bharatiya Nagarik Suraksha Sanhita, 2023

(2)The petition under sub-section (1) may, initially be made to the Governor and on its rejection or disposal by the Governor, the petition shall be made to the President within a period of sixty days from the date of rejection or disposal of such petition.