(1)Nothing in this Act shall apply or have any effect with respect to orders of detention, made under any State law, which are in force immediately before the commencement of the National Security Ordinance, 1980 (Ord. 11 of 1980), and accordingly every person in respect of whom an order of detention made under any State law is in force immediately before such commencement, shall be governed with respect to such detention by the provisions of such State law or where the State law under which such order of detention is made is an Ordinance (hereinafter referred to as the State Ordinance) promulgated by the Governor of the State and the State Ordinance has been replaced—(i)before such commencement, by an enactment passed by the Legislature of the State, by such enactment; or(ii)after such commencement, by an enactment which is passed by the Legislature of the State and the application of which is confined to orders of detention made before such commencement under the State Ordinance, by such enactment,as if this Act had not been enacted.
