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[Cites 0, Cited by 18] [Entire Act]

Union of India - Section

Section 6 in Maintenance of Internal Security Act, 1971

6. Detention orders not to be invalid or inoperative on certain grounds.

- No detention order shall be invalid or inoperative merely by reason-
(a)that the person to be detained thereunder is outside the limits of the territorial jurisdiction of the Government or officer making the order, or
(b)that a place of detention of such person is outside the said limits.