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State of Bihar - Section

Section 7 in The Bihar Maintenance of Public Order Act, 1949

7. [ Confirmation of order. [Substituted by Bihar Act 20 of 1951, for the original Section.]

- In any case where the Advisory Board has reported that there is in its opinion sufficient cause for the making of the order under sub-section (1) of Section 2 against the person concerned, the State Government may confirm the order].