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[Cites 0, Cited by 0] [Section 11(3)] [Section 11] [Entire Act]

Union of India - Subsection

Section 11(3)(d) in The Terrorist And Disruptive Activities (Prevention) Act, 1987

(d)all cases taken cognizance of by, or transferred to, the specified Court under clause (b) or clause (c) shall be dealt with and tried in accordance with this Act (whether during the period of operation of such notification or thereafter) as if such offences had been committed within the local limits of the jurisdiction of the specified Court or, as the case may be, transferred for trial to it under sub-section (2).