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[Cites 0, Cited by 0] [Section 11(3)] [Section 11] [Entire Act]

Union of India - Subsection

Section 11(3)(a) in The Terrorist And Disruptive Activities (Prevention) Act, 1987

(a)it shall not be competent, at any time during the period of operation of such notification, for such local Court to exercise any jurisdiction in respect of, or try, any offence this Act or the rules made thereunder;