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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Meghalaya - Subsection

Section 13(1) in The Meghalaya Preventive Detention Act, 1995

(1)In any case where the Advisory Board reports that there is in its opinion, sufficient cause for the detention of the person, Government may confirm the detention order and contained, subject to the provision of section 14, the detention of the person for such period as its thinks fit.