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State of Rajasthan - Section

Section 11 in Rajasthan Special Courts Act, 2012

11. Special Court not bound to adjourn a trial.

(1)A Special Court shall not adjourn any trial for any purpose unless such adjournment is, in its opinion, necessary in the interest of justice and for reasons to be recorded in writing.
(2)The Special Court shall endeavour to dispose of the trial of the case within a period of one year from the date of its institution or transfer, as the case may be.