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[Cites 0, Cited by 0] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(2) in The Essential Commodities (Special Provisions) Act, 1981

(2)A Special Court shall consist of a single Judge who shall be appointed by the High Court upon a request made by the State Government.Explanation. In this sub-section, the word appoint shall have the meaning given to it in the Explanation. to section 9 of the Code.