Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 12] [Entire Act] Union of India - Subsection Section 12(2) in The Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988 (2)The revocation of a detention order shall not bar the making of another detention order under section 3 against the same person.
