Section 7 in The Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988
7. Detention orders not to be invalid or inoperative on certain grounds.—
No detention order shall be invalid or inoperative merely by reason—(a)that the person to be detained thereunder is outside the limits of the territorial jurisdiction of the Government or the officer making the order of detention; or(b)that the place of detention of such person is outside the said limits.
