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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Madhya Bharat - Subsection

Section 8(4) in The Madhya Bharat Vagrants, Habitual Offenders and Criminals (Restrictions and Settlement) Act, 1952

(4)No order of restriction shall be made against any person under this section unless he has been given an opportunity of showing cause why such order should not be made.