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[Cites 0, Cited by 1] [Section 15] [Entire Act]

Union of India - Subsection

Section 15(3) in The Terrorist Affected Areas (Special Courts) Act, 1984

(3)Sections 366 to 371 and section 392 of the Code shall apply in relation to a case involving a scheduled offence subject to the modifications that the reference to “Court of Session” and “High Court”, wherever occurring therein, shall be construed as references to “Special Court” and “Supreme Court”, respectively.