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SC: In Absence of Special Court for UAPA Cases, Sessions Court Will Have Jurisdiction to Try them - (19 Apr 2024)

CRIMINAL

Supreme Court has held that the Court of Sessions will have the jurisdiction to try offences punishable under the Unlawful Activities (Prevention) Act, 1967 (UAPA) in the absence of a special court designated by the State Government.

Tags : SUPREME COURT   UAPA   SPECIAL COURT  

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