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Citedby 2 docs
Bipinchandra Gamanlal Chokshi vs Competent Authority Under Safema on 18 August, 2004
Suruchi Sansthan And Ors. vs Government Of The National ... on 18 March, 1993

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[Section 8] [Complete Act]
Central Government Act
Section 8(5) in The Unlawful Activities (Prevention) Act, 1967
(5) Where in pursuance of sub- section (4), any person is granted permission to enter, or to be on or in, the notified place, that person shall, while acting under such permission, comply with such orders for regulating his conduct as may be given by the District Magistrate.