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[Cites 0, Cited by 0] [Section 306(2)] [Section 306] [Entire Act]

Union of India - Subsection

Section 306(2)(a) in The Code of Criminal Procedure, 1973

(a)any offence triable exclusively by the Court of Session or by the Court of a Special Judge appointed under the Criminal Law Amendment Act, 1952 (46 of 1952);