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[Cites 0, Cited by 1] [Section 7(1)] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(1)(a) in Maintenance of Internal Security Act, 1971

(a)make a report in writing of the fact to a [Metropolitan Magistrate or a Judicial Magistrate of the first class having jurisdiction in the place where the said person ordinarily resides, and thereupon the provisions of Sections 82 to 86 (both inclusive) of the Code of Criminal Procedure, 1973] [Substituted by MISA Amendment Act, 1975 (39 of 1975), S. 3 (w.e.f. 29-6-1975).] shall apply in respect of the said person and his property as if the order directing that he be detained were a warrant issued by the Magistrate;