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[Cites 0, Cited by 0] [Section 52] [Entire Act]

Union of India - Subsection

Section 52(4) in The Prevention Of Terrorism Act, 2002

(4)The person arrested shall be permitted to meet the legal practitioner representing him during the course of interrogation of the accused person:Provided that nothing in this sub-section shall entitle the legal practitioner to remain present throughout the period of interrogation.