Section 34(9) in Jammu and Kashmir Protection of Children from Sexual Violence Act, 2018
(9)Subject to the provisions of this Act, a Special Court shall, for the purpose of the trial of any offence under this Act, have all the powers of a Court of Session and shall try such offence as if it were a Court of Session, and as far as may be, in accordance with the procedure specified in the Code of Criminal Procedure, Samvat 1989 for trial before a Court of Session.
