Section 4(1)(b) in The Terrorist Affected Areas (Special Courts) Act, 1984

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Union of India - Subsection

Section 4(1)(b) in The Terrorist Affected Areas (Special Courts) Act, 1984

(b)if the Central Government having regard to the exigencies of the situation prevailing in such judicial zone considers it expedient so to do, at any place outside such judicial zone but within the State in which such judicial zone is situated.

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Union of India - Subsection

Section 4(1)(b) in The Terrorist Affected Areas (Special Courts) Act, 1984