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State of Jharkhand - Section

Section 25 in The Jharkhand Special Courts Act, 2016

25. Notifications under Section 3 and declarations under Section 5 to be laid.

- Every notification made under sub-section (1) of Section 3 and every declaration made under sub-section(1) of section 5 shall be laid, as soon as may be, after they are made, before the State Legislature.