Section 60(7) in The Prevention Of Terrorism Act, 2002
(7)Where any Review Committee constituted under sub-section (1) is of opinion that there is no prima facie case for proceeding against the accused and issues directions under sub-section (4), then, the proceedings pending against the accused shall be deemed to have been withdrawn from the date of such direction.] [Inserted by Act 4 of 2004, Section 2 (w.r.e.f. 27.10.2003).]
