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[Cites 0, Cited by 1966] [Entire Act]

Union of India - Section

Section 193 in The Code of Criminal Procedure, 1973

193. Cognizance of offences by Courts of Session.

- Except as otherwise expressly provided by this Code or by any other law for the time being in force, no Court of Session shall take cognizance of any offence as a Court of original jurisdiction unless the case has been committed to it by a Magistrate under this Code.