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Code of Criminal Procedure Act, 1973

193.Cognizance of offences by Courts of Session.-

Except as otherwise expressly provided by this Code or by any other law for the time being in force, no Court of Session shall take cognizance of any offence as a Court of original jurisdiction unless the case has been committed to it by a Magistrate under this Code.



Code of Criminal Procedure Act, 1973 Back




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