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The Prevention of Terrorism Act, 2002 2. Definitions.- 1. In this Act, unless the context otherwise requires,- a. "Code" means the Code of Criminal Procedure, 1973 (2 of 1974); b. "Designated Authority" shall mean such officer of the Central Government not below the rank of Joint Secretary to the Government, or such officer of the State Government not below the rank of Secretary to the Government, as the case may be, as may be specified by the Central Government or, as the case may be, the State Government, by a notification published in the Official Gazette; c. "proceeds of terrorism" shall mean all kinds of properties which have been derived or obtained from commission of any terrorist act or have been acquired through funds traceable to a terrorist act, and shall include cash irrespective of person in who e name such proceeds are standing or in whose possession they are found; d. "property" means property and assets of every description, whether corporeal or incorporeal, movable or immovable, tangible or intangible and deeds and instruments evidencing title to, or interest in, such property or assets and includes bank account e. "Public Prosecutor" means a Public Prosecutor or an Additional Public Prosecutor or a Special Public Prosecutor appointed under section 28 and includes any person acting under the directions of the Public Prosecutor; f. "Special Court" means a Special Court constituted under section 23; g. "terrorist act" has the meaning assigned to it in sub-section (1) of section 3, and the expression "terrorist" shall be construed accordingly; h. "State Government", in relation to a Union territory, means the Administrator thereof; i. words and expressions used but not defined in this Act and defined in the Code shall have the meanings respectively assigned to them in the Code. 1. 2. Any reference in this Act to any enactment or any provision thereof shall, in relation to an area in which such enactment or such provision is not in force, be construed as a reference to the corresponding law or the relevant provision of the corresponding law, if any, in force in that area.    |
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