Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 4] [Entire Act] Union of India - Subsection Section 4(c) in The Criminal Court And Border Security Force Courts (Adjustment Of Jurisdiction) Rules, 1969 (c)make an order committing the accused for trial by the High Court or the Court of Sessions under section 213 of the said Code; or
