Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 11(2) in Preventive Detention Act, 1950

(2)In any case where the Advisory Board has reported that there is in its opinion no sufficient cause for the detention of the persons concerned, the appropriate Government shall revoke the detention order and cause the person to be released forthwith.