Special Criminal Courts (Jurisdiction) Act, 1950
विशेष दण्ड न्यायालय (अधिकारिता) अधिनियम, 1950
An Act to confer upon special criminal Courts, constituted by or under certain State laws, jurisdiction to try offences against laws with respect to any of the matters enumerated in the Union List.
- Act number
- Act 18 of 1950
- Year
- 1950
- Enacted on
- 10-03-1950
- In force from
- 10-03-1950
- Jurisdiction
- Central Act (India)
- Subjects
- Criminal Procedure
Read the full text of Special Criminal Courts (Jurisdiction) Act, 1950 section by section on LawLens.
Official source: India Code