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[Cites 0, Cited by 2] [Section 2(8)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(8)(c) in The Official Secrets Act, 1923

(c)any place belonging to or used for the purpose of Government which is for the time being declared by the Central Government, by notification in the Official Gazette, to be a prohibited place for the purposes of this Act on the ground that information with respect thereto, or damage thereto, would be useful to an enemy, and to which a copy of the notification in respect thereof has been affixed in English and in the vernacular of the locality;