Section 2(5)(a) in THE BOMBAY PUBLIC SECURITY MEASURES ACT, 1947

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Union of India - Subsection

Section 2(5)(a) in THE BOMBAY PUBLIC SECURITY MEASURES ACT, 1947

(a)make a report in writing of the fact to a Presidency Magistrate or a Magistrate of the first class, as the case may be, having jurisdiction in the place where the said person ordinarily resides; and thereupon the provisions of sections 87, 88 and 89 of the Code of Criminal Procedure, 1898 (V of 1898), hereinafter referred to as the Code, shall apply in respect of the said person and his property as if the order directing that he be detained were a warrant issued by the Magistrate, or

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Union of India - Subsection

Section 2(5)(a) in THE BOMBAY PUBLIC SECURITY MEASURES ACT, 1947