Section 18 in The Jammu and Kashmir Public Safety Act, 1978
18. [ Maximum period of detention. [Substituted by Act XII of 1988, section 2.]
(1)The maximum period for which any person may be detained in pursuance of any detention order which has been confirmed under section 17, shall be -(a)twelve months from the date of detention in the case of person acting in any manner prejudicial to the maintenance of public order or indulging in smuggling of timber; and(b)two years from the date of detention in the case of persons acting in any manner prejudicial to the security of the State.(2)Nothing contained in this section shall affect the powers of the Government to revoke or modify' the detention order at any earlier time, or to extend the period of detention of a foreigner in case his expulsion from the State has not been made possible.]
