Section 13 in Maintenance of Internal Security Act, 1971
13. Maximum period of detention.
- The maximum period for which any person may be detained in pursuance of any detention order which has been confirmed under Section 12 shall be twelve months from the date of detention [or until the expiry of the Defence and Internal Security of India Act, 1971, whichever is later] [It shall remain inserted till the expiry of the Defence and Internal Security of India Act, 1971, vide its S. 6(c).]:Provided that nothing contained in this section shall affect the power of the appropriateGovernment to revoke or modify the detention order at any earlier time.
