Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1] [Section 2(1)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(1)(f) in The Terrorist Affected Areas (Special Courts) Act, 1984

(f)“scheduled offence” means an offence specified in the Schedule being an offence committed in a terrorist-affected area;