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 334] [Section 35] [Entire Act] Union of India - Subsection Section 35(2) in The Protection of Children from Sexual Offences Act, 2012 (2)The Special Court shall complete the trial, as far as possible, within a period of one year from the date of taking cognizance of the offence.
