LexaceLexace Ask the AI ›
⚖️ Ask the AI about your situation:🚗 Car Accident💼 Work / Job🏠 Housing / Eviction👪 Family / Divorce📋 Contract Dispute💰 Money Owed

Section 18 — Power to make rules.

The Terrorist Affected Areas (Special Courts) Act, 1984
The Supreme Court may, by notification, make such rules, if any, as it may deem necessary for carrying out the purposes of this Act.
Open in Lexace · Ask the AI about this section

‹ Prev All sections Next ›