Section 15(1) in Rajasthan Prevention of Anti-Social Activities Act, 2006
(1)Without prejudice to the provisions of section 23 of the Rajasthan General Clauses Act, 1955 (Act No. 8 of 1955) a detention order may, at any time for reasons to be recorded in writing, be revoked or modified by the State Government, notwithstanding that the order has been made by an authorized officer.
