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[Cites 0, Cited by 0] [Section 211(7)] [Section 211] [Entire Act]

Union of India - Subsection

Section 211(7)(c) in The Code of Criminal Procedure, 1973

(c)A is accused of murder, cheating, theft, extortion, adultery or criminal intimidation, or using a false property-mark. The charge may state that A committed murder, or cheating, or theft, or extortion, or adultery, or criminal intimidation, or that he used a false property-mark, without reference to the definition of those crimes contained in the Indian Penal Code (45 of 1860); but the sections under which the offence is punishable must, in each instance, be referred to in the charge.