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Union of India - Section
Section 26 in The Prevention of Corruption Act, 1988
26. Special Judges appointed under Act 46 of 1952 to be special Judges appointed under this Act.
- Every special Judge appointed under the Criminal Law Amendment Act, 1952 for any area or areas and is holding office on the commencement of this Act shall be deemed to be a special Judge appointed under section 3 of this Act for that area or areas and, accordingly, on and from such commencement, every such Judge shall continue to deal with all the proceedings pending before him on such commencement in accordance with the provisions of this Act.| [West Bengal].- In its application to the State of West Bengal, after Section 26, insert the following section, namely:26-A. Judges appointed to preside over Special Courts under West Bengal Act 21 of 1949 to be deemed to be special Judges appointed under this Act.(1) Every Judge appointed to preside over a Special Court under the West Bengal Criminal Law Amendment (Special Courts) Act, 1949 (West Bengal Act 21 of 1949) for any area or areas and holding office on the commencement of this Act shall be deemed to be a special Judge appointed under section 3 of this Act for that area or areas and, accordingly, on and from such commencement every such Judge shall continue to deal with all the proceedings pending before him on such commencement in accordance with the provisions of this Act.(2) Every Judge appointed to preside over a Special Court under the West Bengal Criminal Law Amendment (Special Courts) Act, 1949, for any area or areas, holding office on any date after the commencement of this Act but before the commencement of the Prevention of Corruption (West Bengal Amendment) Act, 1994 (hereinafter referred to as the said date) and purporting to act under the provisions of this Act, shall be deemed to be a Special Judge appointed under section 3 of this Act for that area or areas and, accordingly, on and from the said date, every such Judge shall continue to deal with all the proceedings pending before him on the said date in accordance with the provisions of this Act.West Bengal Act 56 of 1994, Section 3. |