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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Karnataka - Subsection

Section 32(2) in Karnataka Krishna Basin Development Authority Act, 1992

(2)When trying any scheduled offence a Special Court may also try any offence other than the scheduled offence with which the accused may under the Code, be charged at the same trial if the offence is connected with the scheduled offence.