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[Cites 0, Cited by 0] [Section 28(2)] [Section 28] [Entire Act]

Union of India - Subsection

Section 28(2)(f) in The Terrorist And Disruptive Activities (Prevention) Act, 1987

(f)providing for the seizure and detention of any property in respect of which such contravention, attempt or abetment as is referred to in clause (e) has been committed and for the adjudication of such seizure and detention, whether by any Court or by any other authority.