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[Cites 0, Cited by 0] [Section 170] [Entire Act]

State of Bihar - Subsection

Section 170(c) in Bihar Board's Miscellaneous Rules, 1958

(c)where the Governor is satisfied that in the interest of the security of the State it is not expedient to give to the accused person an opportunity to show-cause against the action proposed to be taken in regard to him.