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[Cites 0, Cited by 2] [Section 4] [Entire Act]

State of West Bengal - Subsection

Section 4(1) in The Tribunals Of Criminal Jurisdiction Act, 1952.

(1)'Scheduled offences shall be triable by Tribunals only:Provided that when trying any case, a Tribunal may also try any offence other than a scheduled offence, with which the accused may under the Code be charged at the same trial.