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[Cites 0, Cited by 44] [Section 199] [Entire Act]

Union of India - Subsection

Section 199(6) in The Code of Criminal Procedure, 1973

(6)Nothing in this section shall affect the right of the person against whom the offence is alleged to have been committed, to make a complaint in respect of that offence before a Magistrate having jurisdiction or the power of such Magistrate to take cognizance of the offence upon such complaint.