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[Cites 0, Cited by 0] [Section 174] [Entire Act]

Union of India - Subsection

Section 174(4) in Bharatiya Nagarik Suraksha Sanhita, 2023

(4)Where a case relates to two or more offences of which at least one is cognizable, the case shall be deemed to be a cognizable case, notwithstanding that the other offences are non-cognizable.[Similar to Section 155 from Old CrPC-Also Refer]