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[Cites 0, Cited by 114] [Section 220] [Entire Act]

Union of India - Subsection

Section 220(1) in The Code of Criminal Procedure, 1973

(1)If, in one series of acts so connected together as to form the same transaction, more offences than one are committed by the same person, he may be charged with, and tried at one trial for, every such offence.