Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 8] [Entire Act] State of Jharkhand - Subsection Section 8(3) in The Jharkhand Special Courts Act, 2016 (3)A Special Court may pass, upon any person convicted by it, any sentence authorized by law for the punishment of the offence of which such person is convicted.
