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[Cites 0, Cited by 1] [Section 21] [Entire Act]

State of Jharkhand - Subsection

Section 21(2) in Jharkhand Control of Crimes Act, 2002

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