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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Tamilnadu - Subsection

Section 16(4) in The Indian Criminal Law Amendment (Tamil Nadu Amendment) Act, 1950

(4)The report of the Advisory Board shall specify in a separate part thereof its opinion or that of the majority of its members as to whether or not there was sufficient cause, for the issue of the notification in respect of the association concerned.