Section 10(2) in The Jammu And Kashmir Prevention Of Illicit Traffic In Narcotic Drugs And Psychotropic Substances Act, 1988
(2)In the case of any person detained under a detention order to which the provisions of sub-section (1) apply, section 9 shall have effect subject to the following modifications, namely(i)in clause (b), for the words "shall, with in five weeks," the words" shall within four months and two weeks" shall be substituted;(ii)in clause (c),-(a)for the words "detention of the person concerned," the words "the continued detention of the person concerned" shall be substituted;(b)for the words "eleven weeks" the words "five months and three weeks" shall be substituted;(iii)in clause (f), for the words "for the detention at both the places where they occur" the words "for the continued detention" shall be substituted.
