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[Cites 0, Cited by 2] [Section 36] [Entire Act]

Union of India - Subsection

Section 36(4) in The Unlawful Activities (Prevention) Act, 1967

(4)Where an application under sub-section (1) has been rejected, the applicant may apply for a review to the Review Committee constituted by the Central Government under sub-section (1) of section within one month from the date of receipt of the order of such refusal by the applicant.