LexSection 49 — Period of operation of orders under section 46, 47 or 48.
The Delhi Police Act, 1978
Any direction made under section 46, section 47 or seclion 48 not to enter Delhi or any part thereof, shall be for such period as may be specified therein, and shall in no case exceed a period of two years from the date on which it was made.Open in Lexace · Ask the AI about this section