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[Cites 0, Cited by 0] [Section 26A] [Entire Act]

Union of India - Subsection

Section 26A(2) in The Securities Contracts (Regulation) Act, 1956

(2)A Special Court shall consist of a single judge who shall be appointed by the Central Government with the concurrence of the Chief Justice of the High Court within whose jurisdiction the judge to be appointed is working.