Section 20(4) in The Terrorist And Disruptive Activities (Prevention) Act, 1987
(4)Section 167 of the Code shall apply in relation to a case involving an offence punishable under this Act or any rule made thereunder subject to the modifications that,(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;(b)the reference in sub-section (2) thereof to fifteen days, ninety days and sixty days, wherever they occur, shall be construed as references to sixty days, [one hundred and eighty days] [Substituted by Act 43 of 1993, Section 8, for "one year" (w.e.f. 22.5.1993).] and [one hundred and eighty days] [Substituted byd Act 423 of 1993, Section 8, for "one year" (w.e.f. 22.5.1993).], respectively; and(bb)[ in sub-section (2), after the proviso, the following proviso shall be inserted, namely: [Inserted by Act 43 of 1993, Section 8 (w.e.f. 22.5.1993).]Provided further that, if it is not possible to complete the investigation within the said period of one hundred and eighty days, the Designated Court shall extend the said period up to one year, on the report of the Public Prosecutor indicating the progress of the investigation and the specific reasons for the detention of the accused beyond the said period of one hundred and eighty days;](c)sub-section (2-A) thereof shall be deemed to have been omitted.
