Section 11(2)(b) in The Terrorist And Disruptive Activities (Prevention) Act, 1987

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Union of India - Subsection

Section 11(2)(b) in The Terrorist And Disruptive Activities (Prevention) Act, 1987

(b)it is not likely to be feasible without occasioning the breach of peace or grave risk to the safety of the accused, the witnesses, the Public Prosecutor and the Judge of the Designated Court or any of them, or

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Union of India - Subsection

Section 11(2)(b) in The Terrorist And Disruptive Activities (Prevention) Act, 1987