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[Cites 0, Cited by 4] [Section 32] [Entire Act]

Union of India - Subsection

Section 32(4) in The Prevention Of Terrorism Act, 2002

(4)The person from whom a confession has been recorded under sub-section (1), shall be produced before the Court of a Chief Metropolitan Magistrate or the Court of a Chief Judicial Magistrate alongwith the original statement of confession, written or recorded on mechanical or electronic device within forty-eight hours.