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

State of Punjab - Subsection

Section 9A(3) in The Punjab Security of State Act, 1953

(3)Where in pursuance of sub-section (2) any person is granted permission to enter, or to be on or in, or to pass over, a protected place, that person shall, while acting under such permission, comply with such orders for regulating his conduct as may be given by the authority which granted the permission.