LexSection 13 — Maximum period of detention.
The Prevention of Blackmarketing and Maintenance of Supplies of Essential Commodities Act, 1980
The maximum period for which any person may be detained in pursuance of any detention order which has been confirmed under section 12, shall be six months from the date of detention: Provided that nothing contained in this section shall affect the power of the appropriate Government to revoke or modify the detention order at any earlier time.Open in Lexace · Ask the AI about this section