Legal Document View

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
[Cites 0, Cited by 3] [Section 1] [Entire Act]

Union of India - Subsection

Section 1(6) in The Prevention Of Terrorism Act, 2002

(6)Save as otherwise provided in respect of entries at serial numbers 24 and 25 of the Schedule to this Act, it shall be deemed to have come into force on the 24th day of October, 2001 and shall remain in force for a period of three years from the date of its commencement, but its expiry under the operation of this sub-section shall not affect
(a)the previous operation of, or anything duly done or suffered under this Act, or
(b)any right, privilege, obligation or liability acquired, accrued or incurred under this Act, or
(c)any penalty, forfeiture or punishment incurred in respect of any offence under this Act, or
(d)any investigation, legal proceeding or remedy in respect of any such right, privilege, obligation, liability, penalty, forfeiture or punishment as aforesaid, and, any such investigation, legal proceeding or remedy may be instituted, continued or enforced and any such penalty, forfeiture or punishment may be imposed as if this Act had not expired.
Received the assent of the President on 28.3.2002 and published in the Gazette of India, Ext.,Pt.II, Section 1, dated 28.3.2002.