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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Karnataka - Subsection

Section 9(4) in The Karnataka Control Of Organized Crimes Acts, 2000.

(4)Subject to other provisions of the Act, a Special court shall, for the purpose of trial of any offence, have all the powers of a court of Session and shall try such offence as if it were a Court of Session, so far as may be, in accordance with the procedure specified in the Code for the trial before a Court of Session.