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[Cites 0, Cited by 0] [Section 22(4)] [Section 22] [Entire Act]

Union of India - Subsection

Section 22(4)(a) in Constitution of India, 1950

(a)an Advisory Board consisting of persons who are, or have been, or are qualified to be appointed as, Judges of a High Court has reported before the expiration of the said period of three months that there is in its opinion sufficient cause for such detention: