Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 100] [Section 9] [Entire Act] Union of India - Subsection Section 9(1) in The Code of Criminal Procedure, 1973 (1)The State Government shall establish a Court of Session for every sessions division.
