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[Cites 0, Cited by 4] [Section 25] [Entire Act]

Union of India - Subsection

Section 25(1) in The Prevention Of Terrorism Act, 2002

(1)Notwithstanding anything contained in the Code, every offence punishable under any provision of this Act shall be triable only by the Special Court within whose local jurisdiction it was committed or, as the case may be, by the Special Court constituted for trying such offence under section 23.