Mobile View
Main Search Forums Advanced Search Disclaimer
User Queries
[Section 12A] [Complete Act]
Central Government Act
Section 12A(1) in The Essential Commodities Act, 1955
(1) The State Government may, for the purpose of providing speedy trial of the offences under this Act by notification in the Official Gazette constitute as many Special Courts as may be necessary for such area or areas as may be specified in the notification.