Section 18 in Maintenance of Internal Security Act, 1971
18. [ Exclusion of common law or natural law rights, if any. [Inserted by MISA Amendment Act, 1975 (39 of 1975), S. 7 (w.e.f. 25-6-1975).]
- No person (including a foreigner) [in respect of whom an order is made or purported to be made under Section 3] [Inserted by Act 14 of 1976, S. 4 (w.e.f. 29-6-1975).] shall have any right to personal liberty by virtue of natural law or common law, if any.]
