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[Cites 0, Cited by 0] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(7) in The Prevention Of Terrorism (Amendment) Act, 2003

(7)Where any Review Committee constituted under sub- section (1) is of opinion that there is no prima facie case for proceeding against the accused and issues directions under sub- section (4), then, the proceedings pending against the accused shall be deemed to have been withdrawn from the date of such direction.".