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[Cites 0, Cited by 0] [Section 20(5)] [Section 20] [Entire Act]

Union of India - Subsection

Section 20(5)(a) in The Terrorist And Disruptive Activities (Prevention) Act, 1987

(a)the reference in sub-section (1) thereof
(i)to the State Government shall be construed as a reference to the Central Government or the State Government;
(ii)to order of the State Government shall be construed as a reference to order of the Central Government or the State Government, as the case may be; and