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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Meghalaya - Subsection

Section 16(5) in The Meghalaya Preventive Detention Act, 1995

(5)If any person fails to fulfil any of the conditions as may be specified in the direction releasing him under sub-section (1) or in the bond entered into by him, the bond shall be declared to be forfeited and the person bound thereby shall be liable to pay penalty thereof.