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[Cites 0, Cited by 4] [Section 20(8)] [Section 20] [Entire Act]

Union of India - Subsection

Section 20(8)(b) in The Terrorist And Disruptive Activities (Prevention) Act, 1987

(b)where the Public Prosecutor opposes the application, the Court is satisfied that there are reasonable grounds for believing that he is not guilty of such offence and that he is not likely to commit any offence while one bail.