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The Defence of India Act, 1962 Act No. 51 of 1962 [12th December, 1962.] An Act to provide for special measures to ensure the public safety and interest, the defence of India and civil defence and for the trial of certain offences and for matters connected therewith. WHEREAS the President has declared by Proclamation under clause (1) of article 352 of the Constitution that a grave emergency exists whereby the security of India is threatened by external aggression; AND WHEREAS it is necessary to provide for special measures to ensure the public safety and interest, the defence of India and civil defence and for the trial of certain offences and for matters connected therewith; BE it, therefore, enacted by Parliament in the Thirteenth Year of the Republic of India as follows:-    |
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