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[Cites 0, Cited by 2923] [Section 3] [Entire Act]

State of Gujarat - Subsection

Section 3(1) in The Gujarat Prevention of Anti-Social Activities Act, 1985

(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, it is necessary so to do, make an order directing that such person be detained.