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[Cites 0, Cited by 1] [Section 3(3)] [Section 3] [Entire Act]

State of Bihar - Subsection

Section 3(3)(a) in The Bihar Control of Crimes Act, 1981

(a)direct him to remove himself outside the district or part thereof, as the case may be, by such route, if any, and within such time as may be specified in the order and to resist from entering the district or the specified part thereof, until the expiry of such period, not exceeding six months as may be specified in the order;