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Kar. HC: Individuals Not Members of Terrorist Organization Can Also be Prosecuted for Terrorist Act - (06 Jul 2022)

CRIMINAL

Karnataka High Court has held that it is not necessary that a person being prosecuted for ‘terrorist act’ defined under Section 15 of the Unlawful Activities (Prevention) Act, 1967 should be a member of a terrorist organization.

Tags : KARNATAKA HIGH COURT   UAPA   TERRORIST ACT   INDIVIDUAL  

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