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

Union of India - Subsection

Section 2(6) in The Prevention Of Terrorism (Amendment) Act, 2003

(6)Where the reviews under sub- section (4) relating to the same offence under this Act, have been made by a Review Committee constituted by the Central Government and a Review Committee constituted by the State Government, under sub- section (1), any direction issued by the Review Committee constituted by the Central Government shall prevail.