Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 20(2)] [Section 20] [Entire Act] Union of India - Subsection Section 20(2)(a) in The Terrorist Affected Areas (Special Courts) Act, 1984 (a)an offence under section 121, section 121A, section 122 or section 123 of the Indian Penal Code (45 of 1860);