for example: TATA AIG

  for example: Indian Contract Act

  for example: Ratan Tata

  for example: Negotiable Instruments Act




Prevention Of Terrorism Act, 2002


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w w w . L a w y e r S e r v i c e s . i n

Section
 Section Title
  1 Short title, extent, application, commencement, duration and savings. View Judgements
  2 Definitions. View Judgements
  3 Punishment for terrorist acts. View Judgements
  4 Possession of certain unauthorised arms, etc. View Judgements
  5 Enhanced penalties: View Judgements
  6 Holding of proceeds of terrorism illegal: View Judgements
  7 Powers of investigating officers and appeal against order of Designated Authority. View Judgements
  8 Forfeiture of proceeds of terrorism. View Judgements
  9 Issue of show cause notice before forfeiture of proceeds of terrorism: View Judgements
  10 Appeal: View Judgements
  11 Order of forfeiture not to interfere with other punishments: View Judgements
  12 Claims by third party: View Judgements
  13 Powers of Designated Authority: View Judgements
  14 Obligation to furnish information: View Judgements
  15 Certain transfers to be null and void .` View Judgements
  16 Forfeiture of property of certain persons. View Judgements
  17 Company to transfer shares to Government. View Judgements
  18 Declaration of an organisation as a terrorist organisation. View Judgements
  19 Denotification of a terrorist organisation: View Judgements
  20 Offence relating to membership of a terrorist organisation: View Judgements
  21 Offence relating to support given to a terrorist organisation: View Judgements
  22 Fund raising for a terrorist organisation to be an offence. View Judgements
  23 Special Courts. View Judgements
  24 Place of sitting. View Judgements
  25 Jurisdiction of Special Courts. View Judgements
  26 Power of Special Courts with respect to other offences. View Judgements
  27 Power to direct for samples, etc. View Judgements
  28 Public Prosecutors. View Judgements
  29 Procedure and powers of special courts. View Judgements
  30 Protection of witnesses. View Judgements
  31 Trial by Special Courts to have precedence. View Judgements
  32 Certain confessions made to Police officers to be taken into consideration: View Judgements
  33 Power to transfer cases to regular courts. View Judgements
  34 Appeal. View Judgements
  35 Transitional provisions and transfer of pending proceedings. View Judgements
  36 Definitions. View Judgements
  37 Appointment of competent Authority. View Judgements
  38 Application for authorisation of interception of wire electronic or oral communication. View Judgements
  39 Decision by Competent Authority on application for interception. View Judgements
  40 Submission of order of interception to Review Committee. View Judgements
  41 Duration of an order of interception, etc. View Judgements
  42 Authority competent to carry out interception. View Judgements
  43 Interception of communication in emergency. View Judgements
  44 Protection of information collected. View Judgements
  45 Admissibility of evidence collected through the interception of communications. View Judgements
  46 Review of authorisation order. View Judgements
  47 Interception and disclosure of wire electronic or oral communications prohibited. View Judgements
  48 Annual report of interceptions. View Judgements
  49 Modified application of certain provisions of the Code. View Judgements
  50 Cognizance of offences. View Judgements
  51 Officers competent to investigate offences under this Act. View Judgements
  52 Arrest. View Judgements
  53 Presumption as to offences under section 3: View Judgements
  54 Bar of jurisdiction of courts etc. View Judgements
  55 Saving. View Judgements
  56 Overriding effect. View Judgements
  57 Protection of action taken in good faith. View Judgements
  58 Punishment and compensation form malicious action. View Judgements
  59 Impounding of passport and arms licence of person charge sheeted under the Act. View Judgements
  60 Review Committees. View Judgements
  61 Power of High courts to make rules. View Judgements
  62 Power to make rules. View Judgements
  63 Orders and rules to be laid before Houses of Parliament. View Judgements
  64 Repeal and saving. View Judgements
  65 THE SCHEDULE View Judgements



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