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[Cites 0, Cited by 0] [Section 18(2)] [Section 18] [Entire Act]

State of Bihar - Subsection

Section 18(2)(d) in The Bihar Maintenance of Public Order Act, 1949

(d)for prohibiting any person or class of persons from being in possession or control of any article prescribed by an order made by the [State] [Substituted by A. L. O.] Government under this Act.