Section 6 in The Maharashtra Control Of Organised Crime Act, 1999 [Delhi Extension]
6. Jurisdiction of Special Court
Notwithstanding anything contained in the Code, every offence punishable under this Act shall be triable only by the Special Court within whose local jurisdiction it was committed, or as the case may be, by the Special Court constituted for trying such offence under sub-section (1) of section 5.
