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[Cites 0, Cited by 2] [Section 23] [Entire Act]

Union of India - Subsection

Section 23(1) in The Prevention Of Terrorism Act, 2002

(1)The Central Government or a State Government may, by notification in the Official Gazette, constitute one or more Special Courts for such area or areas, or for such case or class or group of cases, as may be specified in the notification.