Section 10 in The Maharashtra Control Of Organised Crime Act, 1999 [Delhi Extension]
10. Trial by Special Courts to have precedence
The trial of any offence under this Act by a 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 of the trial of such other case and accordingly the trial of such other cases shall remain in abeyance.
