MAINTENANCE OF INTERNAL SECURITY (REPEAL) ACT, 1978

Preamble - THE MAINTENANCE OF INTERNAL SECURITY (REPEAL) ACT, 1978

THE MAINTENANCE OF INTERNAL SECURITY (REPEAL) ACT, 1978

[Act No. 27 of 1978]

[3rd August, 1978]

PREAMBLE

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 1 - Short title

This Act may be called the Maintenance of Internal Security (Repeal) Act, 1978.

Section 2 - Repeal of Act 26 of 1971

The Maintenance of Internal Security Act, 1971, is hereby repealed.

Statement of Objects and Reasons - MAINTENANCE OF INTERNAL SECURITY (REPEAL) ACT, 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made in both Houses of Parliament on the 23rd March, 1978, the Code of Criminal Procedure (Amendment) Bill, 1977, was withdrawn with the leave of Took Sabha on the 30th March, 1978.

This Bill seeks to repeal the Maintenance of Internal Security Act.