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[Cites 0, Cited by 7] [Section 2(1)] [Section 2] [Entire Act]

State of Bihar - Subsection

Section 2(1)(a) in The Bihar Maintenance of Public Order Act, 1949

(a)[] [Clauses (b), (c), (d) and (e) re-lettered as Clauses (a), (b), (c) and (d) respectively by Bihar Act 20 of 1951.] directing that, except in so far as he may be permitted by the provisions of the order, or by such authority or persons as may be specified therein, he shall not be in any such area or place in the [State] [Substituted by A. L. O.] of Bihar as may be specified in the order;