Section 19 — Trial by Special Court to have precedence.

The trial under this Act of any offence by a Special Court shall be held on day-to- day basis on all working days and 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, if necessary, remain in abeyance.

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