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State of Odisha - Section

Section 7 in The Orissa Special Courts Act, 2006

7. Jurisdiction of Special Courts as to trial of offences.

- A Special Court shall have jurisdiction to try any person alleged to have committed the offence in respect of which a declaration has been made under section 5, either as principal, conspirator or abettor and for all the other offences and accused persons as can be jointly tried therewith at one trial in accordance with the Code.