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[Cites 0, Cited by 0] [Section 55A] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 55A(1) in The Jammu and Kashmir Electricity Act, 1997 (1940 A.D.)

(1)The Government in consultation with the High Court of Jammu and Kashmir may, for purpose of providing speedy trial offences under the Act constitute, by notification in the Government gazette, as may Special Courts as may be necessary for such area or areas, as may be specified in the notification.