Section 4(2)(b) in The Terrorist Affected Areas (Special Courts) Act, 1984

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Union of India - Subsection

Section 4(2)(b) in The Terrorist Affected Areas (Special Courts) Act, 1984

(b)is not likely to be feasible without occasioning a breach of peace or grave risk to the safety of the accused, the witnesses, the Public Prosecutor and the Judge or any of them; or

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Union of India - Subsection

Section 4(2)(b) in The Terrorist Affected Areas (Special Courts) Act, 1984