Section 10(2) in The Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988
(2)In the case of any person detained under a detention order to which the provisions of sub-section (1) apply, section 9 shall have effect subject to the following modifications, namely:—(i)in clause (b), for the words “shall, within five weeks”, the words “shall, within four months and two weeks” shall be substituted;(ii)in clause (c),—(a)for the words “the detention of the person concerned”, the words “the continued detention of the person concerned” shall be substituted;(b)for the words “eleven weeks”, the words “five months and three weeks” shall be substituted;(iii)in clause (f), for the words “for the detention”, at both the places where they occur, the words “for the continued detention” shall be substituted.
