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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Rajasthan - Subsection

Section 8(1) in The Rajasthan Dacoity Affected Areas Act, 1986

(1)A special court may take cognizance of any scheduled offence-
(a)upon receiving a complaint of facts which constitute such offence, or
(b)upon a police report of such facts, or
(c)upon information received from any person or a police officer, or upon its own knowledge that such offence has been committed.