Section 43D(3)(a) in The Unlawful Activities (Prevention) Act, 1967

[Cites 0, Cited by 0] [Section 43D(3)] [Section 43D] [Entire Act]

Union of India - Subsection

Section 43D(3)(a) in The Unlawful Activities (Prevention) Act, 1967

(a)the reference in sub-section (1) thereof—

(i)to “the State Government” shall be construed as a reference to “the Central Government or the State Government.”;

(ii)to “order of the State Government” shall be construed as a reference to “order of the Central Government or the State Government, as the case may be”; and

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Union of India - Subsection

Section 43D(3)(a) in The Unlawful Activities (Prevention) Act, 1967