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[Cites 0, Cited by 4] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(4) in The Terrorist And Disruptive Activities (Prevention) Act, 1987

(4)A Designated Court shall be presided over by a Judge to be appointed by the Central Government or, as the case may be, the State Government, with the concurrence of the Chief Justice of the High Court.