66. [ Place of trial. [Section 66 was substituted for the original by Maharashtra 27 of 1985, Section 45, (w.e.f. 10-12-1985).]
- Every offence under this Act committed in respect of any instrument may be tried in any district or a Metropolitan area in which such instrument is executed, or found or where such offence is triable under the Code of Criminal Procedure, 1973.]
