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

State of Meghalaya - Subsection

Section 16(3) in The Meghalaya Preventive Detention Act, 1995

(3)Any person released under sub-section (1) shall surrender himself at such time and place and to such authority as may be specified in the order directing his release or, as the case may be cancelling his release.