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Citedby 2210 docs - [View All]
Raj Bahadur Yadav vs The State Of Uttar Pradesh And Ors. on 21 March, 1997
Israil @ Israr Pahelvan ... vs State Of Gujarat on 19 October, 2000
Urmila Naresh Mittal vs Union Of India And Ors. on 29 October, 1996
Akhilesh Kumar Tyagi vs Union Of India And Athers on 18 September, 1995
Konsam Brojen Singh vs State Of Manipur And Ors. on 27 February, 2006

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[Article 22] [Constitution]
Central Government Act
Article 22(5) in The Constitution Of India 1949
(5) When any person is detained in pursuance of an order made under any law providing for preventive detention, the authority making the order shall, as soon as may be, communicate to such person the grounds on which the order has been made and shall afford him the earliest opportunity of making a representation against the order