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The Prevention of Money-Laundering Act, 2002 Chapter VII Special Courts 43. Special Courts.- 1. The Central Government, in consultation with the Chief Justice of the High Court, shall, for trial of offence punishable under section 4, by notification, designate one or more Courts of Session as Special Court or Special Courts or such area or areas or for such case or class or group of cases as may be specified in the notification. Explanation.- In this sub-section, "High Court'' means the High Court of the State in which a Sessions Court designated as Special Court was functioning immediately before such designation. 2. While trying an offence under this Act, a Special Court shall also try an offence, other than an offence referred to in sub-section (1), with which the accused may, under the Code of Criminal Procedure, 1973 (2 of 1974), be charged at the same trial.    |
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