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[Cites 0, Cited by 8] [Entire Act]

Union of India - Section

Section 72 in The Indian Stamp Act, 1899

72. Place of trial.

- Every such offence committed in respect of any instrument may be tried in any district or presidency-town in which such instrument is found, as well as in any district or presidency-town in which such offence might be tried under the Code of Criminal Procedure for the time being in force