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 2] [Entire Act] Union of India - Section Section 20 in THE BOMBAY PUBLIC SECURITY MEASURES ACT, 1947 20. Trials before Special Judge not to be by Jury or with Assessors Notwithstanding anything contained in the Code, the trial of offences before a Special Judge shall not be by Jury or with the aid of Assessors.
