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

Union of India - Subsection

Section 20(2) in The Terrorist And Disruptive Activities (Prevention) Act, 1987

(2)Section 21 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 modification that the reference to the State Government therein shall be construed as a reference to the Central Government or the State Government.