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[Cites 0, Cited by 23] [Section 22] [Entire Act]

Union of India - Subsection

Section 22(1) in The National Investigation Agency Act, 2008

(1)The State Government may [designate one or more Courts of Session as] [Substituted 'constitute one or more' by Act No. 16 of 2019, dated 24.7.2019.] Special Courts for the trial of offences under any or all the enactments specified in the Schedule.