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[Cites 0, Cited by 3] [Section 184] [Entire Act]

Union of India - Subsection

Section 184(b) in The Code of Criminal Procedure, 1973

(b)the offence or offences committed by several persons are such that they may be charged with and tried together by virtue of the provisions of section 223, the offences may be inquired into or tried by any Court competent to inquire into or try any of the offences.