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[Cites 0, Cited by 6] [Section 14] [Entire Act]

Union of India - Subsection

Section 14(1) in The Terrorist And Disruptive Activities (Prevention) Act, 1987

(1)A Designated Court may take cognizance of any offence, without the accused being committed to it for trial, upon receiving a complaint of facts which constitute such offence or upon a police report of such facts.