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State of Assam - Section

Section 2 in Assam Preventive Detention Act, 1980

2. Definitions.

- In this Act, unless the context otherwise requires, -
(a)"Advisory Board" means the Board constituted under section 9;
(b)"Detention order" means an order made under section 3;
(c)"State" means the State of Assam;
(d)"State Government" means the State Government of Assam.