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[Cites 0, Cited by 1] [Section 84] [Entire Act]

Union of India - Subsection

Section 84(3) in The Code of Criminal Procedure, 1973

(3)Every such claim or objection shall be inquired into by the Court in which it is preferred or made :Provided that, if it is preferred or made in the Court of a Chief Judicial Magistrate, he may make it over for disposal to any Magistrate subordinate to him.