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

State of Andhra Pradesh - Subsection

Section 3(2) in The Andhra Pradesh Public Security Act, 1992

(2)Every such notification shall specify the grounds on which it is issued:Provided that nothing in this sub-section shall require the Government to disclose any fact which it considers to be against the public interest to disclose.