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[Cites 0, Cited by 1] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(5) in The Prevention Of Terrorism Act, 2002

(5)The Review Committee may allow an application for review against refusal to remove an organisation from the Schedule, if it considers that the decision to refuse was flawed when considered in the light of the principles applicable on an application for judicial review.