(7)Parliament may by law prescribe-(a)the circumstances under which, and the class or classes of cases in which, a person may be detained for a period longer than three months under any law providing for preventive detention without obtaining the opinion of an Advisory Board in accordance with the provisions of sub-clause (a) of clause (4);(b)the maximum period for which any person may in any class or classes of cases be detained under any law providing for preventive detention; and(c)the procedure to be followed by an Advisory Board in an inquiry under sub-clause (a) of clause (4).Right against Exploitation
