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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Sikkim - Subsection

Section 17(1) in Sikkim Anti Drugs Act, 2006

(1)The Government may, for the purpose of speedy trial of the offences under this Act, by notification in the Official Gazette, in consultation with the High Court of Sikkim, designate a Court of District and Sessions Judge as the Special Court for the purpose of trial of the offences under this Act.