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[Cites 0, Cited by 2] [Section 23] [Entire Act]

Union of India - Subsection

Section 23(1) in The Special Economic Zones Act, 2005

(1)The State Government, in which the Special Economic Zone is situated, may, with the concurrence of the Chief Justice of the High Court of that State, designate one or more courts—
(a)to try all suits of a civil nature arising in the Special Economic Zone; and
(b)to try notified offences committed in the Special Economic Zone.