Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Jammu-Kashmir - Section

Section 73 in Jammu and Kashmir Rights of Persons with Disabilities Act, 2018

73. Special Court.

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