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Section 4(2) in The Code Of Criminal Procedure, 1973 ["Section 4"] ["Complete Act"]

Citedby 44 docs - [View All]

State Of Rajasthan vs Sukan Raj And 8 Ors. on 7 March, 1988

Ajit Kumar Palit vs The State on 19 May, 1961

The Enforcement Officer vs A.Muthusamy on 5 November, 2004

Panchapakesa Iyer vs Subramania Moopan And Ors. on 2 September, 1959

Noor Khan vs State Of Rajasthan on 17 March, 1998


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Central Government Act
(2) All offences under any other law shall be investigated, inquired into, tried, and otherwise dealt with according to the same provisions, but subject to any enactment for the time being in force regulating the manner or place of investigating, inquiring into, trying or otherwise dealing with such offences.