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[Cites 0, Cited by 1] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(4) in The Terrorist Affected Areas (Special Courts) Act, 1984

(4)Subject to the other provisions of this Act, a Special Court shall, for the purpose of trial of any offence, have all the powers of the Court of Session and shall try such offence as if it were a Court of Session so far as may be in accordance with the procedure prescribed in the Code for the trial before a Court of Session.