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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 12(1) in The Jammu And Kashmir Prevention Of Illicit Traffic In Narcotic Drugs And Psychotropic Substances Act, 1988

(1)Without prejudice of section 21 of General clauses Act, Samvat 1977, a detention order may, at any time, be revoked or modified notwithstanding that the order has been made by an officer of the Government, by Government.