Section 4 in Maintenance of Internal Security Act, 1971
4. Execution of detention orders.
- A detention order may be executed at any place in India in the manner provided for the execution of warrants of arrest under the[Code of Criminal Procedure, 1973] [ Substituted by MISA Amendment Act, 1975 (39 of 1975), S. 2 (w.e.f. 29-6-1975).].
