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[Cites 0, Cited by 0] [Section 7(1)] [Section 7] [Entire Act]

State of Meghalaya - Subsection

Section 7(1)(b) in The Meghalaya Preventive Detention Act, 1995

(b)By order notified in the Official Gazette direct the said person to appear before such officer at such place and within such period as may be specified in the order and if the said person fails to comply with such direction he shall unless he proves that it was not possible for him to comply therewith and that he had, within the period specified in the order, informed the authority making the order of the reasons which rendered compliance impossible and of his whereabouts, be punishable with imprisonment for a term which may extend to one year or with fine or with both.