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[Cites 0, Cited by 2] [Section 3] [Entire Act]

State of West Bengal - Subsection

Section 3(5) in The West Bengal (Prevention Of Violent Activities) Act, 1970

(5)When any order is made or approved by the State Government under this section, the State Government shall, as soon as may be, report the fact to the Central Government together with the grounds on which the order has been made and such other particulars as, in the opinion of the State Government, have a bearing on the necessity for the order.