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[Cites 0, Cited by 0] [Section 108] [Entire Act]

State of Bihar - Subsection

Section 108(3) in Bihar Minor Mineral Rules, 2017

(3)The trial under this Act of any offence by the Special Court shall have precedence over the trial of any other case against the accused in any other Court (not being a Special Court) and shall be concluded in preference to the trial of such other case.