Section 14(1) in The Jammu and Kashmir Prevention of Black Marketing and Maintenance of Supplies of Essential Commodities Act, 1988
(1)Without prejudice to the provisions of section 21 of General Clauses Act, Samvat 1977, a detention order may at any time, be revoked or modified by the Government notwithstanding that the order has been made by an officer referred to in sub-section (2) of section 2.
