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[Cites 0, Cited by 0] [Section 16B(2)] [Section 16B] [Entire Act]

Union of India - Subsection

Section 16B(2)(b) in The Defence Of India Act, 1971

(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;