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[Cites 0, Cited by 0] [Section 60] [Entire Act]

Union of India - Subsection

Section 60(5) in The Prevention Of Terrorism Act, 2002

(5)Any direction issued under sub-section (4),
(i)by the Review Committee constituted by the Central Government shall be binding on the Central Government, the State Government and the police officer investigating the offence; and
(ii)by the Review Committee constituted by the State Government shall be binding on the State Government and the police officer investigating the offence.