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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Andhra Pradesh - Subsection

Section 7(1) in The Andhra Pradesh Public Security Act, 1992

(1)In any case where the Advisory Board has reported that there is, in its opinion, sufficient cause for the issue of the notification declaring the concerned association as unlawful, the Government may confirm the notification and continue the same for such period as it thinks fit, subject to the provisions of sub-section (4) of Section 3.