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[Cites 0, Cited by 3] [Section 13(2)] [Section 13] [Entire Act]

State of Kerala - Subsection

Section 13(2)(iii) in Kerala Anti-Social Activities (Prevention) Act, 2007

(iii)the procedural errors or omissions, by reason of which the first order was revoked, are rectified in the procedure followed with regard to the subsequent order, even if the subsequent order is based on the very same facts as the first order.