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[Cites 0, Cited by 0] [Section 67A] [Entire Act]

Union of India - Subsection

Section 67A(1) in The Limited Liability Partnership Act, 2008

(1)The Central Government may, for the purpose of providing speedy trial of offences under this Act, by notification, establish or designate as many SpecialCourts as may be necessary for such area or areas, as may be specified in the notification.