6. Cognizance of cases by Special Court.-
The Special Court shall take cognizance of or try such cases as are instituted before it or transferred to it as hereinafter provided.
 |
|
|
|
|
|
|
|||
|
 |
 |
|
|
|||||
|
|
||||||||
 |
 |
|
|||||||
 |
|
||||||||
|
|
|||||||||
|
|||||||||
|
|||||||||
|
|||||||||
 |
|
||||||||
 |
|
 |
|
||||||
|
|
|
|
|
|
|
|||
|
|
|
|
|
|
|||||
|
|
|
||||||||
|
|
|
|||||||
|
|
||||||||
|
|
|||||||||
6. Cognizance of cases by Special Court.- The Special Court shall take cognizance of or try such cases as are instituted before it or transferred to it as hereinafter provided. |
|||||||||
|
|||||||||
|
|||||||||
|
|
||||||||
|
|
|
|
||||||
