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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Jharkhand - Subsection

Section 2(b) in The Jharkhand Special Courts Act, 2016

(b)"authorized officer" means any serving officer belonging to Jharkhand Superior Judicial Service and who is or has been Sessions Judge/Additional Sessions Judge, nominated by the State Government with the concurrence of the High Court for the purpose of Section 13;