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[Cites 0, Cited by 7] [Section 12] [Entire Act]

State of Jharkhand - Subsection

Section 12(1) in Jharkhand Control of Crimes Act, 2002

(1)The State Government may, if satisfied with respect to any person that with a view to preventing him from acting in any manner prejudicial to the maintenance of public order and there is reason to fear that the activities of anti-social elements can not be prevented otherwise than by the immediate arrest of such person, make an order directing that such anti-social element be detained.