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[Cites 0, Cited by 0] [Section 259A] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 259A(2) in The Code of Criminal Procedure, 1989 (1933 A. D.)

(2)When trying any case under sub-section (1), the Special Judge may also try any offence other than an offence specified in clause (a) of subsection (1) with which the accused may under this Code be charged at the same trial.