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[Cites 0, Cited by 0] [Section 84] [Entire Act]

State of Bihar - Subsection

Section 84(2) in The Bihar Prohibition And Excise Act, 2016

(2)The Special Court shall be presided over by a Special Judge who is or has been a Sessions Judge or an Additional Sessions Judge or an Assistant Sessions Judge under the Code of Criminal Procedure 1973 ( Act 2 of 1974).