Section 20(9) in The Terrorist And Disruptive Activities (Prevention) Act, 1987
(9)The limitations on granting of bail specified in sub-section (8) are in addition to the limitations under the Code or any other law for the time being in force on granting of bail.[20-A. Cognizance of offence [Inserted by Act 43 of 1993, Section 9 (w.e.f. 22.5.1993).]
