LexSection 6 — Detention orders not to be invalid or inoperative on certain grounds.
The Prevention of Blackmarketing and Maintenance of Supplies of Essential Commodities Act, 1980
No detention order shall be invalid or inoperative merely by reason-- (a) that the person to be detained thereunder is outside the limits of the territorial jurisdiction of the Government or officer making the order, or (b) that the place of detention of such person is outside the said limits.Open in Lexace · Ask the AI about this section