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[Cites 0, Cited by 0] [Section 62(2)] [Section 62] [Entire Act]

Union of India - Subsection

Section 62(2)(c) in The Prevention Of Terrorism Act, 2002

(c)conferring powers upon,
(i)the Central Government;
(ii)a State Government;
(iii)an Administrator of a Union territory under article 239 of the Constitution;
(iv)an officer of the Central Government not lower in rank than that of a Joint Secretary; or
(v)an officer of a State Government not lower in rank than that of a District Magistrate, to make general or special orders to prevent or deal with terrorist acts;