Section 1 in Maintenance of Internal Security Act, 1971
1. Short title and extent.
(1)This Act may be called the Maintenance of Internal Security Act, 1971.(2)It extends to the whole India [* * *] [The words 'except the State of Jammu and Kashmir' shall remain omitted and a proviso inserted at the end of the section till the continuation in force of the Defence and Internal Security of India Act, 1971 vide its Section 6(6).]:[Provided that every person in respect of whom an order of detention made under the Jammu and Kashmir Preventive Detention Act, 1964 (J&K Act XIII of 1964), is in force immediately before the commencement of the [Defence and Internal Security of India Act, 1971] [The words 'except the State of Jammu and Kashmir' shall remain omitted and a proviso inserted at the end of the section till the continuation in force of the Defence and Internal Security of India Act, 1971 vide its Section 6(6).], shall continue to be governed by the provisions of that Act in respect of such detention as if this Act had not been extended to the State of Jammu Kashmir.]
