Section 2(1)(g) in The Terrorist And Disruptive Activities (Prevention) Act, 1987

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Union of India - Subsection

Section 2(1)(g) in The Terrorist And Disruptive Activities (Prevention) Act, 1987

(g)public prosecutor means a Public Prosecutor or an Additional Public Prosecutor or a Special Public Prosecutor appointed under section 13, and includes any person acting under the directions of the Public Prosecutor;

(gg)[ property means property and assets of every description, whether corporeal or incorporeal, movable or immovable, tangible or intangible and deeds and instruments evidencing title to, or interest in, such property or assets, derived or obtained from the terrorist Act and includes proceeds of terrorism;] [Inserted by Act 43 of 1993, Section 3 (w.e.f. 22.5.1993).]

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Union of India - Subsection

Section 2(1)(g) in The Terrorist And Disruptive Activities (Prevention) Act, 1987