Section 12 in The Jammu And Kashmir Prevention Of Illicit Traffic In Narcotic Drugs And Psychotropic Substances Act, 1988
12. Revocation of detention order.
(1)Without prejudice of section 21 of General clauses Act, Samvat 1977, a detention order may, at any time, be revoked or modified notwithstanding that the order has been made by an officer of the Government, by Government.(2)The revocation of a detention order shall not bar the making of another order under section 3 against the same person.
