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[Cites 0, Cited by 0] [Section 20(5)] [Section 20] [Entire Act]

Union of India - Subsection

Section 20(5)(b) in The Terrorist And Disruptive Activities (Prevention) Act, 1987

(b)the reference in sub-section (2) thereof, to State Government shall be construed as a reference to Central Government or the State Government, as the case may be.