Section 9(e) in The Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988
(e)a person against whom an order of detention has been made under this Act shall not be entitled to appear by any legal practitioner in any matter connected with the reference to the Advisory Board and the proceedings of the Advisory Board and its report, excepting that part of the report in which the opinion of the Advisory Board is specified, shall be confidential;
