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

Union of India - Subsection

Section 32(4) in The Bihar And Uttar Pradesh (Alteration Of Boundaries) Act, 1968

(4)Notwithstanding anything contained in the Code of Criminal Procedure, 1898 (5 of 1898.), an offence under sub-section (3) may be inquired into and tried by a court in either of the States of Bihar and Uttar Pradesh.