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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Rajasthan - Subsection

Section 6(2) in Rajasthan Dacoity Affected Areas Act, 1986

(2)A special court shall consist of a single Judge who shall be appointed-by the Rajasthan High Court upon a request made by the Slate Government.Explanation - In this sub-section, the word 'appoint' shall have the same meaning given to it in the Explanation to Section 9 of the Code.