Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 5] [Section 1] [Entire Act] Union of India - Subsection Section 1(3) in The Terrorist And Disruptive Activities (Prevention) Act, 1987 (3)Sections 5, 15, 21 and 22 shall come into force at once and the remaining provisions of this Act, shall be deemed to have come into force on the 24th day of May, 1987.
