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[Cites 0, Cited by 0] [Section 1(6)] [Section 1] [Entire Act]

Union of India - Subsection

Section 1(6)(d) in The Prevention Of Terrorism Act, 2002

(d)any investigation, legal proceeding or remedy in respect of any such right, privilege, obligation, liability, penalty, forfeiture or punishment as aforesaid, and, any such investigation, legal proceeding or remedy may be instituted, continued or enforced and any such penalty, forfeiture or punishment may be imposed as if this Act had not expired.