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State of Assam - Section

Section 6 in Assam Preventive Detention Act, 1980

6. Detention order not to be invalid or in-operative on certain grounds.

- No detention order shall invalid or inoperative merely by reason -
(a)That the person to be detained thereunder is outside the limits of he territorial jurisdiction of the State Government or the officer making the order, or
(b)That the place of detention of such person is outside the said limits.