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State of Bihar - Section

Section 15 in The Bihar Control of Crimes Act, 1981

15. Detention orders not to be invalid or inoperative on certain grounds.

- No detention order shall be invalid or inoperative merely by reason-
(a)that the person to be detained thereunder is outside the limits of the territorial jurisdiction of the State Government, or officer making the order; or
(b)that the place of detention of such person is outside the said limits.