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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Meghalaya - Subsection

Section 16(1) in The Meghalaya Preventive Detention Act, 1995

(1)Government may, at any time, direct that any person detained in pursuance of a detention order may be released for any specified period either without any condition or upon such conditions as may be specified in the direction and which that person accept and may also, at any time, cancel his release.