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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Chattisgarh - Subsection

Section 9(1) in The Chhattisgarh Vishesh Jan Suraksha Adhiniyam, 2005

(1)The District Magistrate may notify any place which in his opinion is used for the activities of an unlawful organization.Explanation. - For the purpose of this section, place includes a house or building or part thereof or a tent or a vessel.