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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Madhya Pradesh - Subsection

Section 9(2) in Madhya Pradesh Audhyogik Suraksha Bal Adhiniyam, 2015

(2)If the Director General is of the opinion that the circumstances necessitating the deployment of the members of the Force in relation to a place of deployment under sub-section (1) have ceased to exist, he may withdraw the members of the Force so deployed without assigning any reason therefor.