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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 20(2) in The Jammu and Kashmir Public Safety Act, 1978

(2)In directing the release of any person under sub-section (1), the Government may require him to enter into a bond with or without sureties for the due observance of the conditions specified in the direction.