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MAINTENANCE OF INTERNAL SECURITY (REPEAL) ACT, 1978
27 of 1978
3rd August, 1978
STATEMENT OF OBJECTS AND REASONS In accordance with the policy of Government regarding preventive detention as declared in the statement on the subject made in both Houses of Parliament on the 23rd March, 1978, the Code of Criminal Procedure (Amendment) Bill, 1977, was withdrawn with the leave of Lok Sabha on the 30th March, 1978. This Bill seeks to repeal the Maintenance of Internal Security Act.-Gaz. of India, 19-4-1978, Pt. II,
section 2, Ext" p. 398.
An Act to repeal the Maintenance of Internal Security Act, 1971. BE it enacted by Parliament in the Twenty-ninth Year of the Republic of India as follows:-
SECTION 01: SHORT TITLE
- This Act may be called The Maintenance of Internal Security (Repeal) Act, 1978,
SECTION 02: REPEAL OF ACT 26 OF 1971
- The Maintenance of Internal Security Act, 1971, is hereby repealed
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