Section 28(2)(c) in The Terrorist And Disruptive Activities (Prevention) Act, 1987

[Cites 0, Cited by 0] [Section 28(2)] [Section 28] [Entire Act]

(c)conferring powers upon,

(i)the Central Government;

(ii)a State Government;

(iii)an Administrator of a Union territory under article 239 of the Constitution;

(iv)an officer of the Central Government not lower in rank than that of a Joint Secretary; or

(v)an officer of a State Government not lower in rank than that of a District Magistrate,

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