Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3] [Entire Act] State of Madhya Pradesh - Subsection Section 3(2) in Madhya Pradesh Vishesh Nyayalaya Niyam, 2012 (2)The jurisdiction of a Special Court under the Act shall be such as may be decided by the State Government in consultation with the High Court.
