Section 14(1) in The Prevention of Blackmarketing and Maintenance of Supplies of Essential Commodities Act, 1980
(1)Without prejudice to the provisions of section 21 of the General Clauses Act, 1897 (10 of 1897), a detention order may, at any time, be revoked or modified—(a)notwithstanding that the order has been made by an officer of the State Government, by that State Government or by the Central Government;(b)notwithstanding that the order has been made by an officer of the Central Government or by a State Government, by the Central Government.
