Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 424] [Section 3] [Entire Act] Union of India - Subsection Section 3(1) in The Special Courts Act, 1979 (1)The Central Government shall, by notification in the Official Gazette, establish an adequate number of Courts to be called Special Courts.
