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[Cites 0, Cited by 2] [Section 184] [Entire Act]

Union of India - Subsection

Section 184(a) in The Code of Criminal Procedure, 1973

(a)the offences committed by any person are such that he may be charged with, and tried at one trial for, each such offence by virtue of the provisions of section 219, section 220 or section 221, or