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

State of Telangana - Subsection

Section 3(1)(b) in Telangana Public Security Measures Act, 1951

(b)fix a period of ten days for the person against whom the order is made to make a representation to the State Government in respect of the issue of the order.