12. Revocation of detention orders.—
(1) Without prejudice to the provisions of section 21 of the
General Clauses Act, 1897 (10 of 1897), a detention order may, at any time, be revoked or modified—
(a) notwithstanding that the order has been made by an officer of a State Government, by that
State Government or by the Central Government;
6
(b) notwithstanding that the order has been made by an officer of the Central Government or by a
State Government, by the Central Government.
(2) The revocation of a detention order shall not bar the making of another detention order under
section 3 against the same person.
