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[Cites 0, Cited by 1] [Section 13(2)] [Section 13] [Entire Act]

State of Kerala - Subsection

Section 13(2)(ii) in Kerala Anti-Social Activities (Prevention) Act, 2007

(ii)the facts, which came to the notice of the Government or the authorised officer after the issuance of the earlier detention order, considered along with previously known facts are sufficient to cause a reasonable apprehension that he is likely to indulge in or promote or abet antisocial activities; or