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[Cites 0, Cited by 2] [Section 18(1)] [Section 18] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 18(1)(a) in The Jammu And Kashmir Public Safety Act, 1978

(a)three months in the first instance which may be extended up to twelve months from the date of detention in the case of persons acting in any manner prejudicial to the maintenance of public order;