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

State of Jammu-Kashmir - Subsection

Section 8(2) in The Egress and Internal Movement (Control) Ordinance, 2005

(2)A Special Judge shall try any offence punishable under section 3-A or section 3-B read with section 3-A which the Government, by general or special order in writing, direct to be tried by him and may hold his sittings for the trial of any case in any place fixed by the Government.