Section 11 in The Jammu And Kashmir Prevention Of Illicit Traffic In Narcotic Drugs And Psychotropic Substances Act, 1988
11. Maximum period of detention.
- The maximum period for which any person may be detained in pursuance of any detention order to which the provisions of section 10 do not apply and which has been confirmed under clause (f) of section 9, shall be one year from the date of detention, and maximum period for which any person may be detained in pursuance of any detent ion order to which the provisions of section 10 apply which has been confirmed under clause (f) of section 9, read with sub-section (2) of section 10 shall be a period of two years from the date of detention :Provided that nothing contained in this section shall effect the power of the Government in either case to revoke or modify the detention order at any earlier time.
