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[Cites 0, Cited by 4] [Section 96] [Entire Act]

Union of India - Subsection

Section 96(2) in The Code of Criminal Procedure, 1973

(2)Every such application shall, where the High Court consists of three or more Judges, be heard and determined by a Special Bench of the High Court composed of three Judges and where the High Court consists of less than three Judges, such Special Bench shall be composed of all the Judges of that High Court.