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[Cites 0, Cited by 0] [Section 18(1)] [Section 18] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 18(1)(b) in The Jammu And Kashmir Public Safety Act, 1978

(b)six months in the first instance which may be extneded up to two years from the date of detention in the case of persons acting in any manner prejudicial to the security of the State.