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[Cites 0, Cited by 7] [Entire Act]

Union of India - Section

Section 84 in The Rights of Persons with Disabilities Act, 2016

84. Special Court.

- For the purpose of providing speedy trial, the State Government shall, with the concurrence of the Chief Justice of the High Court, by notification, specify for each district, a Court of Session to be a Special Court to try the offences under this Act.