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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Jharkhand - Subsection

Section 5(v) in Prevention of Destruction and Damage to Property Ordinance, 2015

(v)The State Government shall prepare a report on the police reports and other information that may be available to it, and shall file a petition including its report in the High Court or the Supreme Court as the case may be, for Court in question to take suo motu action.