Section 9(2) in The Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974
(2)In the case of any person detained under a detention order to which the provisions of sub-section (1) apply, section 8 shall have effect subject to the following modifications, namely:—(i)in clause (b), for the words “shall, within five weeks”, the words “shall, within four months and two weeks” shall be substituted;(ii)in clause (c),—
