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[Cites 0, Cited by 3] [Section 14] [Entire Act]

Union of India - Subsection

Section 14(1) in Preventive Detention Act, 1950

(1)The appropriate 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 conditions or upon such conditions specified in the directions as that person accepts, and may at any time cancel his release.