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[Cites 0, Cited by 0] [Section 183] [Entire Act]

Union of India - Subsection

Section 183(2) in The Cantonments Act, 2006

(2)No person who has under sub-section (1) been ordered to be removed from and not to re-enter a cantonment shall enter any other cantonment without the written permission of the Officer commanding the station.Control of traffic for hygienic purposes