National Security Act, 1980

2. Definitions

In this Act, unless the context otherwise requires,-

(a) "appropriate Government" means, as respects a detention order made by the Central Government or a person detained under such order, the Central Government, and as respects a detention order made by a State Government or by an officer subordinate to a State Government or as respects a person detained under such order, the State Government;

(b) "detention order" means an order made under section 3;

(c) "foreigner" has the same meaning as in the Foreigners Act, 1946;

(d) "person" includes a foreigner;

(e) "State Government", in relation to a Union territory, means the administrator thereof.

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