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[Cites 0, Cited by 0] [Section 16(3)] [Section 16] [Entire Act]

State of Uttar Pradesh - Subsection

Section 16(3)(a) in The Uttar Pradesh Gangsters And Anti-Social Activities (Prevention) Act, 1986

(a)On receipt of the reference under sub-section (1) or an application under sub-section (2), the Court shall fix a date for inquiry and give notices thereof to the person making the application under sub-section (2) or, as the case may be, to the person making the representation under Section 15 and to the State Government, and also to any other person whose interest appears to be involved in the case.