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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Punjab - Subsection

Section 3(4) in The Punjab Prevention of Anti-Social and Hazardous Activities Act, 1976

(4)When an order under sub-section (2) has been read or explained under sub-section (3), the District Magistrate shall proceed to inquire into the truth of the information upon which action has been taken, and to take such further evidence as may appear necessary.