Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 2] [Section 153] [Entire Act] Union of India - Subsection Section 153(2) in The Electricity Act, 2003 (2)A Special Court shall consist of a single Judge who shall be appointed by the State Government with the concurrence of the High Court.
