Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974
6. Detention order not to be invalid or inoperative on
certain grounds -
No detention order shall be invalid or inoperative merely by
reason -
(a) That the person to be detained thereunder
is outside the limits of the territorial jurisdiction of the Government or the
officer making the order of detention, or
(b) That the place of detention of such person is outside the
said limits.