Section 15(2)(b) in The Terrorist Affected Areas (Special Courts) Act, 1984

[Cites 0, Cited by 0] [Section 15(2)] [Section 15] [Entire Act]

Union of India - Subsection

Section 15(2)(b) in The Terrorist Affected Areas (Special Courts) Act, 1984

(b)the references in sub-section (2) thereof to “fifteen days”, “ninety days” and “sixty days”, wherever they occur shall be construed as references to “thirty days”, “one year” and “one year”, respectively; and

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 15(2)(b) in The Terrorist Affected Areas (Special Courts) Act, 1984