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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 28(1) in Jammu and Kashmir Protection of Children from Sexual Violence Act, 2018

(1)For the purposes of providing a speedy trial, the Government shall in consultation with the Chief Justice of the High Court, by notification in the Government Gazette, designate for each district, a Court of Session to be a Special Court to try the offences under the Act.