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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 20(6) in The Jammu and Kashmir Public Safety Act, 1978

(6)[ The period of release shall not count towards the total period of detention undergone by the person released under this section.] [Substituted by Act II of 1988, section 6.]Chapter-V Miscellaneous