(2)In the case of any person to whom sub-section (1) applies, sections 3, 8 and 10 to 14 shall have effect subject to the following modifications, namely:—(a)in section 3,—(i)in sub-section (4), in the proviso,—(A)for the words "ten days", the words "fifteen days" shall be substituted;(B)for the words "ten days" the words "twenty days" shall be substituted;(ii)in sub-section (5), for the words "seven days", the words "fifteen days" shall be substituted;(b)in section 8, in sub-section (1), for the words "ten days", the words "fifteen days" shall be substituted;(c)in section 10, for the words "shall, within three weeks", the words "shall, within four months and two weeks" shall be substituted;(d)in section 11,—(i)in sub-section (1), for the words "seven weeks", the words "five months and three weeks" shall be substituted;(ii)in sub-section (2), for the words "detention of the person concerned", the words "continued detention of the person concerned" shall be substituted;(e)in section 12, for the words "for the detention", at both the places where they occur, the words "for the continued detention" shall be substituted;(f)in section 13, for the words "twelve months", the words "two years" shall be substituted:(g)in section 14, in the proviso to sub-section (2), for the words "twelve months" the words "two years" shall be substituted.]
