Section 12A(6) in The Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974
(6)In the case of every person detained under a detention order to which the provisions of sub-section (2) apply, being a person in respect of whom a declaration has been made thereunder, the period during which such declaration is in force shall not be taken into account for the purpose of computing—(i)the periods specified in clauses (b) and (c) of section 8;(ii)the periods of “one year” and “five weeks” specified in sub-section (1), the period of “one year” specified in sub-section (2)(i), and the period of “six months” specified in sub-section (3), of section 9.
