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[Cites 0, Cited by 19] [Section 220] [Entire Act]

Union of India - Subsection

Section 220(3) in The Code of Criminal Procedure, 1973

(3)If the facts alleged constitute an offence falling within two or more separate definitions of any law in force for the time being by which offences are defined or punished, the person accused of them may be charged with, and tried at one trial for, each of such offences.