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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Rajasthan - Subsection

Section 16(5) in Rajasthan Prevention of Anti-Social Activities Act, 2006

(5)If any detenue release under sub-section (1) fails to fulfil any of the conditions specified in the direction, for due observance of which a bond was executed by him, the bond shall be declared to be forfeited and any person bound thereby shall be liable to pay the penalty thereof.