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[Cites 0, Cited by 1] [Section 15] [Entire Act]

State of Puducherry - Subsection

Section 15(2) in The Puducherry Prevention Of Anti-Social Activities Act, 2008

(2)The expiry or revocation of a detention order (hereinafter in this sub-section referred to as the earlier detention order) shall not bar the making of another detention order (hereinafter in this sub-section referred to as the subsequent detention order) under section 3 against the same person: