Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Meghalaya - Subsection

Section 13(2) in The Meghalaya Preventive Detention Act, 1995

(2)In any case where the Advisory Board reports that there is, in its opinion no sufficient cause for the detention of the person, Government shall revoke the detention order and cause the person to be released forthwith.