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Union of India - Section

Section 31 in The Prevention Of Terrorism Act, 2002

31. Trial by Special Courts to have precedence

.The trial under this Act of any offence 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 to the trial of such other case and accordingly the trial of such other case shall remain in abeyance.