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[Cites 0, Cited by 2] [Section 5] [Entire Act]

State of Uttar Pradesh - Subsection

Section 5(1) in The Uttar Pradesh Gangsters And Anti-Social Activities (Prevention) Act, 1986

(1)The State Government may if it considers necessary so to do in the interest of speedy trial of offences under this Act, for the whole or any part of the State, constitute one or more Special Courts.