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State of Uttar Pradesh - Section

Section 72 in The U.P. Stamp Act, 2008

72. Place of trial. -

Every such offence committed in respect of any instrument may be tried in any district in which such instrument is found, as well as in any district in which such offence might be tried under the Code of Criminal Procedure, 1973 (Act No. 2 of 1974) for the time being in force.