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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of West Bengal - Subsection

Section 21(2) in The West Bengal Security Act, 1950

(2)An order made under sub-section (7) shall be served on the person in respect of whom it is made in the manner provided in the Code of Criminal Procedure 1898 (Act V of 1898), for service of a summons, and upon such service such person shall be deemed to have had due notice thereof.