Section 13 in Arunachal Pradesh Unlawful Activities (Prevention) Act, 2014
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 six months from the date of detention.Provided that nothing contained in this section shall affect the power of the State Government to revoke or modify the detention order at any earlier time.
