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Union of India - Section

Section 49 in The Delhi Police Act, 1978

49. Period of operation of orders under section 46, 47 or 48.

- Any direction made under section 46, section 47 or section 48 not to enter Delhi or any part thereof, shall be for such period as may be specified therein, it shall in no case exceed a period of two years from the date on which it was made.