Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 13] [Entire Act] Union of India - Section Section 50 in The Prevention Of Terrorism Act, 2002 50. Cognizance of offences .No Court shall take cognizance of any offence under this Act without the previous sanction of the Central Government or, as the case may be, the State Government.
