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[Cites 0, Cited by 1] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(2) in The Prevention Of Terrorism Act, 2002

(2)Proceeds of terrorism, whether held by a terrorist or by any other person and whether or not such person is prosecuted or convicted under this Act, shall be liable to be forfeited to the Central Government or the State Government, as the case may be, in the manner provided under this Chapter.