The Prevention of Terrorism Act, 2002
50. Cognizance of offences.-
No court shall take cognizance of any offence under this Act without the previous sanction of the Central Government or, as the case may be, the State Government.
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The Prevention of Terrorism Act, 2002 50. Cognizance of offences.- No court shall take cognizance of any offence under this Act without the previous sanction of the Central Government or, as the case may be, the State Government. |
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