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

NCT Delhi - Subsection

Section 5(3) in The Maharashtra Control Of Organised Crime Act, 1999 [Delhi Extension]

(3)A Special Court shall be presided over by a judge to be appointed by the State Government, with the concurrence of the Chief Justice of the Delhi High Court. The State Government may also appoint, with the concurrence of the Chief Justice of the Delhi High Court, additional judges to exercise jurisdiction in a Special Court.