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[Cites 0, Cited by 1] [Section 21(1)] [Section 21] [Entire Act]

Union of India - Subsection

Section 21(1)(b) in The Terrorist And Disruptive Activities (Prevention) Act, 1987

(b)that by the evidence of an expert the finger prints of the accused were found at the site of the offence or on anything including arms and vehicles used in connection with the commission of such offence.