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State of Bihar - Section

Section 7 in Bihar Special Courts Act, 2009

7. Jurisdiction of Special Court as to Trial of Offences.

- A Special Court shall have jurisdiction to try any person alleged to have committed the offence in respect of which a declaration has been made under section 5, either as principal, conspirator or abettor and All of them can be jointly tried therewith at one trial in accordance with the Code.