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State of Andhra Pradesh - Section

Section 7 in Andhra Pradesh Special Courts Act, 2016

7. Jurisdiction of Special Court.

- A Special Court shall have jurisdiction to try any person alleged to have committed the offence in respect of which a declaration has been made under Section 5, either as principal, conspirator or abettor and for all the other offences and all of them shall be jointly tried therewith at one trial in accordance with the Code.