Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 84] [Entire Act]

Union of India - Section

Section 9 in Preventive Detention Act, 1950

9. Reference to Advisory Boards. -

In every case where a detention order has been made under this Act the appropriate Government shall, within thirty days from the date of detention under the order place before the Advisory Board constituted by it under Section 8 the grounds on which the order has been made and the representation, if any, made by the person affected by the order and in case where the order has been made by an officer also the report by such officer under sub-section (5) of Section 3