Section 15(2) in The Meghalaya Preventive Detention Act, 1995
(2)The revocation or expiry of a detention order shall not bar making of a fresh detention order against same person in any case where fresh facts have arisen after the date of such revocation or expiry and on which the State Government, a District Magistrate or empowered office, as the case may be, is satisfied that such an order should be made.
