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[Cites 0, Cited by 1] [Section 18] [Entire Act]

Union of India - Subsection

Section 18(3) in THE BOMBAY PUBLIC SECURITY MEASURES ACT, 1947

(3)no court shall have jurisdiction to transfer any case from any Special Judge or to make any order under section 491 of the Code in respect of any person triable by a Special Judge or, save as herein otherwise provided, have jurisdiction of any kind in respect of proceedings of any Special Judge.