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[Cites 0, Cited by 0] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(4) in The Prevention Of Terrorism Act, 2002

(4)It shall be open to the Designated Authority before whom the seized or attached properties are produced either to confirm or revoke the order of attachment so issued:Provided that an opportunity of making a representation by the person whose property is being attached shall be given.