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[Cites 0, Cited by 2] [Section 6] [Entire Act]

State of Odisha - Subsection

Section 6(1) in The Orissa Special Courts Act, 2006

(1)On such declaration being made, notwithstanding anything in the Code or any other law for the time being in force, any prosecution in respect of the offence shall be instituted only in a Special Court.