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[Cites 0, Cited by 1] [Section 14] [Entire Act]

State of Bihar - Subsection

Section 14(3) in Bihar Special Courts Act, 2009

(3)Notwithstanding anything contained in sub-section (1), the evidence, information and particulars brought on record before the authorised officer, by the person affected or the State Government shall be open to be rebutted in the trial before the special court provided that such rebuttal shall be confined to the trial for determination and adjudication of guilt of the offender by the special court under this Act.