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[Cites 0, Cited by 153] [Section 356] [Entire Act]

Union of India - Subsection

Section 356(6) in The Code of Criminal Procedure, 1973

(6)Such rules may provide for punishment for the breach thereof and any person charged with a breach of any such rule may be tried by a Magistrate of competent jurisdiction in the district in which the place last notified by him as his place of residence is situated.