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[Cites 0, Cited by 1] [Section 7] [Entire Act]

State of Uttar Pradesh - Subsection

Section 7(4) in The Uttar Pradesh Gangsters And Anti-Social Activities (Prevention) Act, 1986

(4)The State Government may, if satisfied that it is necessary or expedient in the public interest so to do, transfer any case pending before a Special Court to another Special Court.