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[Cites 0, Cited by 21] [Section 20(4)] [Section 20] [Entire Act]

Union of India - Subsection

Section 20(4)(b) in The Terrorist And Disruptive Activities (Prevention) Act, 1987

(b)the reference in sub-section (2) thereof to fifteen days, ninety days and sixty days, wherever they occur, shall be construed as references to sixty days, [one hundred and eighty days] [Substituted by Act 43 of 1993, Section 8, for "one year" (w.e.f. 22.5.1993).] and [one hundred and eighty days] [Substituted byd Act 423 of 1993, Section 8, for "one year" (w.e.f. 22.5.1993).], respectively; and
(bb)[ in sub-section (2), after the proviso, the following proviso shall be inserted, namely: [Inserted by Act 43 of 1993, Section 8 (w.e.f. 22.5.1993).]