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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Madhya Bharat - Subsection

Section 13(2) in The Madhya Bharat Vagrants, Habitual Offenders and Criminals (Restrictions and Settlement) Act, 1952

(2)Before any notification is issued in respect of any person under subsection (1), clause (a), or modified to his disadvantage under subsection (1), clause (b), a reasonable opportunity shall be given to him to show cause against such issue or modification.