Section 16A(6) in Maintenance of Internal Security Act, 1971
(6)In the case of every person detained under a detention order to which the provisions of sub-section (2) apply, being a person the review of whose case is pending under that subsection or in respect of whom a declaration has been made under that sub-section,-(i)Sections 8 to 12 shall not apply; and(ii)Section 13 shall apply subject to the modification that the words and figures "which has been confirmed under Section 12" shall be omitted.
