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[Cites 0, Cited by 1] [Section 20(4)] [Section 20] [Entire Act]

Union of India - Subsection

Section 20(4)(a) in The Terrorist And Disruptive Activities (Prevention) Act, 1987

(a)the reference in sub-section (1) thereof to Judicial Magistrate shall be construed as a reference to Judicial Magistrate of Executive Magistrate or Special Executive Magistrate;