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[Cites 0, Cited by 1] [Section 3(3)] [Section 3] [Entire Act]

State of Andhra Pradesh - Subsection

Section 3(3)(a) in The Andhra Pradesh Prevention Of Anti-Social And Hazardous Activities Act, 1980

(a)direct him to remove himself outside the district or part thereof, as the case may be, by such route, if any, and within such time as may be specified in the order, and to desist from entering the district or the specified part thereof until the expiry of such period, not exceeding six months, as may be specified in the order;