Section 18 in The Gujarat Prevention of Anti-Social Activities Act, 1985
18. Matters within the purview of the Act to be dealt with under this Act only
On and after the commencement of this Act, no order of detention under the National Security Act, 1980 shall be made by the State Government or any officer subordinate to it, in respect of any bootlegger, drug offender, dangerous person, immoral traffic offender, or property grabber in the State on the ground of preventing him from acting in any manner prejudicial to the maintenance of public order, in so far as an order under this Act, could be made for detention of such person.
