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Section 15A — Abolition of certain Special Courts.

The Terrorist Affected Areas (Special Courts) Act, 1984
1 [15A. Abolition of certain Special Courts. β€”Where the area comprising a judicial zone has ceased to be a terrorist affected area and no cases are pending before a Special Court or an Additional Special Court established in relation to such judicial zone, the Central Government may, by notification in the Official Gazette, abolish such Special Court or Additional Special Court.]
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