Section 15(6) in Maintenance of Internal Security Act, 1971
(6)[ Notwithstanding anything contained in any other law and save as otherwise provided in this section, no person against whom a detention order made under this Act is in force shall be released whether on bail or bail bond or otherwise.] [Inserted by MISA Amendment Act, 1975 (39 of 1975), S. 5 (w.e.f. 29-6-1975).]
