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Maintenance of Internal Security Act, 1971, is hereby repealed.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was withdrawn with the leave of Took Sabha on the 30th March, 1978.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.