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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Madhya Pradesh - Subsection

Section 22(1) in The M.P. Rajya Suraksha Adhiniyam, 1990

(1)If the State Government is satisfied that it is necessary in the interest of public security or maintenance of public order to do so, it may, by general or special order prohibit or restrict in any are a holding of camps or any exercise movements evolution or drill of a military nature specified in the order.