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[Cites 0, Cited by 19] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(1) in The Terrorist And Disruptive Activities (Prevention) Act, 1987

(1)The Central Government or a State Government may, by notification in the Official Gazette, constitute one or more Designated Courts for such area or areas, or for such case or class or group of cases as may be specified in the notification.