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[Cites 0, Cited by 188] [Section 181] [Entire Act]

Union of India - Subsection

Section 181(4) in The Code of Criminal Procedure, 1973

(4)Any offence of criminal misappropriation or of criminal breach of trust may be inquired into or tried by a Court within whose local jurisdiction the offence was committed or any part of the property which is the subject of the offence was received or retained, or was required to be returned or accounted for, by the accused person.