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[Cites 0, Cited by 0] [Section 18(1)] [Section 18] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 18(1)(a) in The Jammu and Kashmir Public Safety Act, 1978

(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