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[Cites 0, Cited by 10] [Section 3] [Entire Act]

State of West Bengal - Subsection

Section 3(1) in The West Bengal (Prevention Of Violent Activities) Act, 1970

(1)The State Government may, if satisfied with respect to any person that with a view to preventing him from acting in any manner prejudicial to the security of the State or the maintenance of public order, it is necessary so to do, make an order directing that such person be detained.