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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of West Bengal - Subsection

Section 14(1) in The West Bengal (Prevention Of Violent Activities) Act, 1970

(1)Without prejudice to the provisions of section 22 of the Bengal General Clauses Act, 1899, a detention order may at any time be revoked or modified by the State Government notwithstanding that the order has been made by an officer specified in sub-section (3) of section 3.