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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Rajasthan - Subsection

Section 6(2) in The Rajasthan Dacoity Affected Areas Act, 1986

(2)A special court shall consist of a single Judge who shall be appointed by the Rajasthan High Court upon a request made by the State Government.Explanation- In this sub-section, the word "appoint" shall have the meaning given to it in the Explanation of section 9 of the Code.