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[Cites 0, Cited by 1] [Section 53] [Entire Act]

Union of India - Subsection

Section 53(2) in The Prevention Of Terrorism Act, 2002

(2)In a prosecution for an offence under sub-section (3) of section 3, if it is proved that the accused rendered any financial assistance to a person, having knowledge that such person is accused of, or reasonably suspected of, an offence under that section, the Special Court shall draw adverse inference against the accused.