Section 30th in The Tribunals Of Criminal Jurisdiction Act, 1952.
30th. July, 1952
An Act to provide for the speedy trial certain offences.Whereas it is expedient in the interests of the security of the Stat, the maintenance of public peace and tranquility and the due safeguarding of industry and business to provide for the speedy trial of the offences specified in the Schedule;It is hereby enacted as follows:—
