Terrorist and Disruptive Activities (Prevention) Ac, 1987


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Section
 Section Title
  Status
  1 Short title, extent, application, commencement, duration and savings View Judgements
  2 Definitions View Judgements
  3 Punishment for terrorist acts View Judgements
  4 Punishment for disruptive activities View Judgements
  5 Possessions of certain unauthorised arms, in specified areas View Judgements
  6 Enhanced penalties View Judgements
  7 Conferment of powers View Judgements
  7A 1 Powers of Investigating Officers View Judgements
  8 Forfeiture of property of certain persons View Judgements
  9 Designated Courts View Judgements
  10 Place of sitting View Judgements
  11 Jurisdiction of Designated Courts View Judgements
  12 Power of Designated Courts with respect to other offences View Judgements
  13 Public Prosecutor View Judgements
  14 Procedure and powers of Designated courts View Judgements
  16 Certain confessions made to Police Officers to be taken into consideration View Judgements
  16 Protection of witnesses View Judgements
  17 Trial by Designated Courts to have precedence View Judgements
  18 Power to transfer cases to regular courts View Judgements
  19 Appeals View Judgements
  20 Modified application of certain provision of the Code View Judgements
  20A 1 Cognizance of offence View Judgements
  21 Presumption as to offences under Sec.3 View Judgements
  22 Identification of accused View Judgements
  23 Saving View Judgements
  24 Saving as to orders View Judgements
  25 Overriding effect View Judgements
  26 Protection of action taken under the Act View Judgements
  27 Power of the Supreme Court to make rules View Judgements
  28 Power to make rules View Judgements
  29 Rules to be laid before Houses of Parliament View Judgements
  30 Repeal and saving View Judgements



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