Section 17A(2) in Maintenance of Internal Security Act, 1971
(2)In the case of any person to whom sub-section (1) applies, Sections 10 to 13 shall have effect subject to the following modifications, namely-(a)in Section 10, for the words "shall, within thirty days", the words "may, at any time prior to but in no case later than three months before the expiration of two years" shall be substituted;(b)In Section 11,-(i)in sub-section (1), for the words "from the date of detention", the words "from the date on which reference is made to it" shall be substituted;(ii)in sub-section (2), for the words "the detention of the person concerned", the words "the continued detention of the person concerned" shall be substituted;(c)in Section 12, for the words "for the detention" in both the places where they occur, the words "for the continued detention" shall be substituted;(d)In Section 13, for the words "twelve months", the words "three years" shall be substituted.]
