17. Power of Special Tribunals.-
A Special Tribunal shall have all the powers conferred by the Code on a Court of Session exercising original jurisdiction.
 |
|
|
|
|
|
|
|||
|
 |
 |
|
|
|||||
|
|
||||||||
 |
 |
|
|||||||
 |
|
||||||||
|
|
|||||||||
|
|||||||||
|
|||||||||
|
|||||||||
 |
|
||||||||
 |
|
 |
|
||||||
|
|
|
|
|
|
|
|||
|
|
|
|
|
|
|||||
|
|
|
||||||||
|
|
|
|||||||
|
|
||||||||
|
|
|||||||||
17. Power of Special Tribunals.- A Special Tribunal shall have all the powers conferred by the Code on a Court of Session exercising original jurisdiction. |
|||||||||
|
|||||||||
|
|||||||||
|
|
||||||||
|
|
|
|
||||||
