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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Bihar - Subsection

Section 2(1)(d) in The Bihar Maintenance of Public Order Act, 1949

(d)[] [Clauses (b), (c), (d) and (e) re-lettered as Clauses (a), (b), (c) and (d) respectively by Bihar Act 20 of 1951.]imposing upon him [such reasonable restrictions] [Substituted by Bihar Act 6 of 1952, for the words 'such restrictions'.] as may be specified in the order in respect of his employment or business, in respect of his association or communication with other person, and in respect of his activities in relation to the dissemination of news or propagation of opinions;