12. Validity and Duration of Detention In Certain Cases. -
For the avoidance of doubt it is hereby declared that-(a)every detention order in force at the commencement of the Preventive Detention (Amendment) Act, 1951 (4 of 1951), shall continue in force and shall have effect as if it had been made under this Act as amended by the Preventive Detention (Amendment) Act, 1951 (4 of 1951); and(b)nothing contained in subjection (3) of Section 1 or sub-section (1) of Section 12 of this Act as originally enacted shall be deemed to affect the validity or duration of any such order.
