Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 22(7)] [Section 22] [Entire Act] Union of India - Subsection Section 22(7)(b) in Constitution of India, 1950 (b)the maximum period for which any person may in any class or classes of cases be detained under any law providing for preventive detention; and