Section 21(1)(a) in The Terrorist And Disruptive Activities (Prevention) Act, 1987

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Union of India - Subsection

Section 21(1)(a) in The Terrorist And Disruptive Activities (Prevention) Act, 1987

(a)that the arms or explosives or any other substances specified in section 3 were recovered from the possession of the accused and there is reason to believe that such arms or explosives or other substances of a similar nature, were used in the commission of such offence; or

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Union of India - Subsection

Section 21(1)(a) in The Terrorist And Disruptive Activities (Prevention) Act, 1987