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[Cites 0, Cited by 0] [Section 28(2)] [Section 28] [Entire Act]

State of Madhya Pradesh - Subsection

Section 28(2)(b) in The M.P. Rajya Suraksha Adhiniyam, 1990

(b)for requiring the presence of any person or class of persons in such place or area to be notified to a prescribed authority and for requiring any person who has been convicted of any such offence as mentioned in clause (a) of this sub-section to report his movements while in such place or area and to observe any other condition imposed upon him by the Prescribed Authority;