Section 16A(7) in Maintenance of Internal Security Act, 1971
(7)In the case of every person detained under a detention order to which the provisions of sub-section (3) apply, being a person in respect of whom a declaration has been made under that sub-section,-(i)Section 3 shall apply subject to the modification that for sub-sections (3) and (4) thereof, the following [* * *] [Omitted by Act 14 of 1976, S. 4 (w.e.f. 29-6-1975).] shall be substituted, namely:-"(3) When any order of detention is made by a State Government or by an officer subordinate to it, the State Government shall, within 20 days, [report the fact to the Central Government.] [Substituted by Act 14 of 1976, S. 4 (w.e.f. 29-6-1975).]
