Section 3 in THE BOMBAY PUBLIC SECURITY MEASURES ACT, 1947
3. Grounds of order to be disclosed to person affected
Where an order is made in respect of any person under clause (a) of subsection (1) of section 2, the Provincial Government [6][may, upon application by the person affected by the order, communicate to him] the grounds on which the order has been made, without disclosing facts which it considers against the public interest to disclose, and such [7]** particulars as are in its opinion sufficient to enable him to make a representation to the Provincial Government against the order and [8][afford him the earliest opportunity of making such representation].
