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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Chattisgarh - Subsection

Section 7(2) in The Chhattisgarh Vishesh Jan Suraksha Adhiniyam, 2005

(2)In any case there the Advisory Board has reported that there is, in its opinion no sufficient cause for the issuance of a notification as aforesaid the Government shall revoke the notification forthwith.