Section 1(4) in Prevention Of Communal, Anti-Social And Other Dangerous Activities Act, 1980
(4)Sections 2 to 16 of this Act shall, from the commencement of the National Security Ordinance, 1980, on the 23rd September 1980, apply, and shall be deemed to have applied, only to the orders of detention made or deemed to have been made under this Act before the 23rd September, 1980.
