Section 13 in The Jammu and Kashmir Prevention of Black Marketing and Maintenance of Supplies of Essential Commodities Act, 1988
13. Maximum period of detention.
- The maximum period for which any person may be detained in pursuance of any detention order which has been confirmed under section 12 shall be twelve months from the date of detention:Provided that nothing contained in this section shall effect the power of the Government to revoke or modify the detention order at any earlier time.
