In this Act, unless the context otherwise requires,-- (a) "appropriate Government" means, as respects a detention order made by the Central Government or by an officer of the Central Government or a person detained under such order, the Central Government, and as respects a detention order made by a State Government or by an officer of a State Government or a person detained under such order, the State Government; (b) "detention order" means an order made under section 3; (c) "foreigner" has the same meaning as in the Foreigners Act, 1946 (31 of 1946); (d) "Indian customs waters" has the same meaning as in clause (28) of section 2 of the Customs Act, 1962; (e) "smuggling" has the same meaning as in clause (39) of section 2 of the Customs Act, 1962 (52 of 1962), and all its grammatical variations and cognate expressions shall be construed accordingly; (f) "State Government", in relation to a Union territory, means the administrator thereof; (g) any reference in this Act to a law which is not in force in the State of Jammu and Kashmir shall, in relation to that State, be construed as a reference to the corresponding law, if any, in force in that State.Open in Lexace · Ask the AI about this section
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