Section 3(1)(a) in Preventive Detention Act, 1950

[Cites 0, Cited by 50] [Section 3(1)] [Section 3] [Entire Act]

(a)if satisfied with respect to any person that with a view to preventing him from acting in any manner prejudicial to-

(i)the defence of India, the relations of India with foreign persons, or the security of India, or

(ii)the security of the State or the maintenance of public order, or

(iii)the maintenance of supplies and services essential to the community; or

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