Section 43D(2)(a) in The Unlawful Activities (Prevention) Act, 1967

[Cites 0, Cited by 6] [Section 43D(2)] [Section 43D] [Entire Act]

Union of India - Subsection

Section 43D(2)(a) in The Unlawful Activities (Prevention) Act, 1967

(a)the references to “fifteen days”, “ninety days” and “sixty days”, wherever they occur, shall be construed as references to “thirty days”, “ninety days” and “ninety days” respectively; and

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Union of India - Subsection

Section 43D(2)(a) in The Unlawful Activities (Prevention) Act, 1967