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State of Madhya Pradesh - Section

Section 5 in Madhya Pradesh Vishesh Nyayalaya Niyam, 2012

5. Cognizance of offences and trial by the Special Court.

- The Special Court shall take cognizance only of such offences and try those cases which are instituted before it under sub-section (1) of Section 6 or transferred to it under sub-section (2) thereof or Section 10.