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 0] [Section 18(1)] [Section 18] [Entire Act] State of Jammu-Kashmir - Subsection Section 18(1)(b) in The Jammu and Kashmir Public Safety Act, 1978 (b)two years from the date of detention in the case of persons acting in any manner prejudicial to the security of the State.