Section 16A(9)(b) in Maintenance of Internal Security Act, 1971

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Union of India - Subsection

Section 16A(9)(b) in Maintenance of Internal Security Act, 1971

(b)no person against whom an order of detention is made or purported to be made under Section 3 shall be entitled to the communication or disclosure of any such ground, information or material as is referred to in clause (a) or the production to him of any document containing such ground, information or material.]

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Union of India - Subsection

Section 16A(9)(b) in Maintenance of Internal Security Act, 1971