Section 3(2)(b) in The Terrorist Affected Areas (Special Courts) Act, 1984

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Union of India - Subsection

Section 3(2)(b) in The Terrorist Affected Areas (Special Courts) Act, 1984

(b)so much of the period specified in such notification as is subsequent to the date of publication of the notification shall not, in the first instance, exceed six months, but the Central Government may, by notification, extend such period from time to time by any period not exceeding six months at any one time, if the Central Government, having regard to the activities of terrorists in such area, is of the opinion that it is expedient so to do.

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Union of India - Subsection

Section 3(2)(b) in The Terrorist Affected Areas (Special Courts) Act, 1984