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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Madhya Pradesh - Subsection

Section 25(2) in The M.P. Rajya Suraksha Adhiniyam, 1990

(2)No person shall without the permission of the State Government or of the District Magistrate or of such other officer as may be authorised by the State Government in this behalf enter or be on or in or pass over or loiter, in the vicinity of any protected place.