Section 20(6) in The Terrorist And Disruptive Activities (Prevention) Act, 1987
(6)Sections 366 to 371 and section 392 of the Code shall apply in relation to a case involving an offence triable by a Designated Court subject to the modifications that the references to Court of Session and High Court, wherever occurring therein, shall be construed as references to Designated Court and Supreme Court, respectively.
