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[Cites 0, Cited by 5] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(3) in Preventive Detention Act, 1950

(3)Nothing in this section shall entitle any person against whom a detention order has been made to appear by any legal practitioner in any matter connected with the reference to the Advisory Board, and the proceedings of the Advisory Board and its report, excepting that part of the report in which the opinion of the Advisory Board is specified shall be confidential