Section 20(2)(b) in The Terrorist Affected Areas (Special Courts) Act, 1984

[Cites 0, Cited by 0] [Section 20(2)] [Section 20] [Entire Act]

(b)criminal conspiracy or attempt to commit, or abetment of, an offence under section 122 or section 123 of the Indian Penal Code (45 of 1860).”

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