Section 16A(5) in Maintenance of Internal Security Act, 1971
(5)[ In making any review, consideration or reconsideration under sub-section (2), subsection (3) or sub-section (4), the appropriate Government or officer may act on the basis of the information and materials in its or his possession without communicating or disclosing any such information or materials to the person concerned or affording him any opportunity of making any representation against the making under sub-section (2), or the making or confirming under sub-section (3), or the non-revocation under sub-section (4), of the declaration in respect of him.] [Substituted by Act 14 of 1976, S. 4 (w.e.f. 29-6-1975).]
