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SC: Article 22(4)(a) Applies Only at Initial Stage of Passing of Preventive Detention Order - (21 Aug 2023)

CRIMINAL

Supreme Court has held that 3 months period stipulated in Article 22(4)(a) of Constitution is only related to initial period of detention up to the stage of receipt of Advisory Board’s report and doesn’t have any bearing on detention subsequent to confirmatory order passed by State Government.

Tags : SUPREME COURT   PREVENTIVE DETENTION   ADVISORY BOARD  

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