Section 18 in The Orissa Prevention Of Dangerous Activities Of Communal Offenders Act, 1993
18. Detention orders against communal offender under this Act and not under National Security Act, 1980
On and after the commencement of this Act no order of detention under the National Security Act 65 of 1980 shall be made by Government or any of its officers under that Act in respect of any communal offender in the State of Orissa on the ground of preventing him from acting in any manner prejudicial to the maintenance of public order, where an order of detention may be, or can be, made against such person under this Act.
