Section 9A(1) in The Special Court (Trial of Offences Relating to Transactions in Securities) Act, 1992
(1)On and from the commencement of the Special Court (Trial of Offences Relating to Transactions in Securities) Amendment Act, 1994 (24 of 1994), the Special Court shall exercise all such jurisdiction, powers and authority as were exercisable, immediately before such commencement, by any civil Court in relation any by matter or claim—(a)relating to any property standing attached under sub-section (3) of section 3;(b)arising out of transactions in securities entered into after the 1st day of April, 1991, and on or before the 6th day of June, 1992, in which a person notified under sub-section (2) of section 3 is involved as a party, broker, intermediary or in any other manner.
