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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 4(8) in The Jammu And Kashmir Public Security Act, 2003

(8)On receipt of a representation from the person against whom a restriction order has been made, the Government shall, as soon as may be, place it before the Advisory Council constituted under sub-section (9) together with the grounds on which it has been made.