Section 14 in The Meghalaya Preventive Detention Act, 1995
14. 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 sub-section (1) of section 13 shall be three years from the date of detention:Provided that nothing contained in this section shall effect the power of the Government to revoke or modify the detention order at any earlier time.
