(6)the Maintenance of Internal Security Act, 1971 (26 of 1971), shall have effect as if, -----(a)in sub-section (2) of section 1, the words "except the State of Jammu and Kashmir" had been omitted and the following proviso had been inserted at the end, namely: -----"Provided that every person in respect of whom an order of detention made under the Jammu and Kashmir Prevention Detention Act, 1964 (J.&K Act XIII of 1964) is in force immediately before the commencement of the Defence of India Act, 1971, shall continue to be governed by the provisions of that Act in respect of such detention as if this Act had not been extended to the State of Jammu and Kashmir:";(b)in section 2, after clause (d), the following clause had been inserted, namely: -----"(e) any reference in this Act to a law which is not in force in the State of Jammu and Kashmir shall, in relation to that State, be construed as a reference to the corresponding law, if any, in force in that State.";(c)in sub-section (2) of section 3, for the words, brackets, figures and letter "may, if satisfied as provided in sub-clauses (ii) and (iii) of clause (a) of sub-section (1),", the words, brackets and figure "may also, if satisfied as provided in sub-section (1)," had been substituted;(d)in section 13, after the words "from the date of detention", the words and figures "or until the expiry of the Defence of India Act, 1971, whichever is later" had been inserted;(e)after section 17, the following section has been inserted, namely: -----'17A. Duration of detention in cases of detention on certain grounds.-
