Section 3(2)(b) in The Disturbed Areas (Special Courts) Act, 1976

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Union of India - Subsection

Section 3(2)(b) in The Disturbed Areas (Special Courts) Act, 1976

(b)so much of the period specified in such notification as is subsequent to the date of publication of the notification shall not, in the first instance, exceed three months but the State Government may amend such notification to extend such period from time to time by any period not exceeding three

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Union of India - Subsection

Section 3(2)(b) in The Disturbed Areas (Special Courts) Act, 1976