Section 12A(5) in The Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974
(5)It shall not be necessary to disclose to any person detained under a detention order to which the provisions of sub-section (2) apply, the grounds on which the order has been made during the period the declaration made in respect of such person under that sub-section is in force, and, accordingly, such period shall not be taken into account for the purposes of sub-section (3) of section 3.
