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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Andhra Pradesh - Subsection

Section 5(2) in The Andhra Pradesh Public Security Act, 1992

(2)The Government shall within six weeks from the date, of publication of the notification under sub-section (1) of Section 3 make a reference to the Advisory Board and place before it a copy of the notification, supporting material and the representation, if any, received from the unlawful association, for its consideration.