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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.



The Prevention of Terrorism Act, 2002 Back




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