The Special Court (Trial of Offences relating to Transactions in Securities) Act, 1992

[Act No. 27 of 1992]

[18th August, 1992.]

Contents
Sections	Particulars
Title	The Special Court (Trial of Offences relating to Transactions in Securities) Act, 1992
1.	Short title and commencement
2.	Definitions
3.	Appointment and functions of Custodian
4.	Contracts entered into fraudulently may be cancelled
5.	Establishment of Special Court
5A.	Distribution of Cases Amongst Judges of Special Court
6.	Cognizance of cases by Special Court
7.	Jurisdiction of Special Court
8.	Jurisdiction of Special Court as to joint trials
9.	Procedure and powers of Special Court
9A.	Jurisdiction, powers, authority and procedure of Special Court in civil matters
9B.	Powers of the Special Court in arbitration matters
10.	Appeal
11.	Discharge of liabilities
12.	Protection of action taken in good faith
13.	Act to have overriding effect
14.	Power to make rules
15.	Repeal and savings