Section 7(1)(a) in The Terrorist Affected Areas (Special Courts) Act, 1984

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Union of India - Subsection

Section 7(1)(a) in The Terrorist Affected Areas (Special Courts) Act, 1984

(a)nothing in the foregoing provisions of this sub-section shall apply to a scheduled offence committed in such area in which the whole of the evidence for the prosecution has been taken before the date of issue of such notification; and

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Union of India - Subsection

Section 7(1)(a) in The Terrorist Affected Areas (Special Courts) Act, 1984