Section 213 in Bharatiya Nagarik Suraksha Sanhita, 2023
213. Cognizance of offences by Court of Session.
Except as otherwise expressly provided by this Sanhita or by any other law for the time being in force, no Court of Session shall take cognizance of any offence as a Court of original jurisdiction unless the case has been committed to it by a Magistrate under this Sanhita.[Similar to Section 193 from Old CrPC-Also Refer]
