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

State of Arunachal Pradesh - Subsection

Section 5(1) in The Arunachal Pradesh Control of Organised Crime Act, 2002

(1)The State Government may, by notification in the Official Gazette, constitute one or more Special courts for such area or areas or for such case or class or group of cases, as may be prescribed in the notification.