Section 1(4)(c) in The Terrorist And Disruptive Activities (Prevention) Act, 1987

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Union of India - Subsection

Section 1(4)(c) in The Terrorist And Disruptive Activities (Prevention) Act, 1987

(c)any penalty, forfeiture or punishment incurred in respect of any offence under this Act or any contravention of any rule made under this Act or of any order made under any such rule, or

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Union of India - Subsection

Section 1(4)(c) in The Terrorist And Disruptive Activities (Prevention) Act, 1987