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[Cites 0, Cited by 0] [Section 7(2)] [Section 7] [Entire Act]

State of Andhra Pradesh - Subsection

Section 7(2)(b) in The Andhra Pradesh Prevention Of Anti-Social And Hazardous Activities Act, 1980

(b)if any person who is required to execute a bond for the observance of any direction, requirement, prohibition, restriction or condition fails to do so, he shall be committed to prison, or, if he is already in prison, be detained in prison until the period for which the direction, requirement, prohibition, restriction, or condition is to operate or until within such period he executes the bonds with or without sureties, as the case may be, in terms of the order, and the provisions of sections 119 to 124 of the Code shall mutatis mutandis apply as if the Commissioner or the District Magistrate or the Tribunal were the Court of a Magistrate;